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AAR, Karnataka: GST Applicable to Reimbursement Received Towards Stipend Paid to Trainees - (22 Mar 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Karnataka has held that goods and services tax (GST) is applicable to reimbursement received towards stipend paid to trainees on behalf of Industry partner as part of training agreement.

Tags : AUTHORITY OF ADVANCE RULING   STIPEND PAID TO TRAINEES  

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