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AAR, Maharashtra: Membership Fee Collected by Club Exigible to GST - (21 Mar 2022)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Maharashtra has ruled that the membership fee and annual subscription fee collected by a Club from its members is exigible to GST under the Central Goods and Service Tax (CGST) Act, 2017 and the State Goods and Service Tax (SGST) Act, 2017.

Tags : AUTHORITY FOR ADVANCE RULING   MEMBERSHIP FEE  

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