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AAR, Odisha: Sending of Raw Materials for Manufacture of Industrial Gas Not Job Work - (30 Mar 2022)

GOODS AND SERVICES TAX

Authority for Advance Rulings, Odisha has concluded that IOCL’s sending of raw materials for the manufacture of industrial gas does not qualify job work under the Central Goods and Services Tax Act, 2017.

Tags : AUTHORITY FOR ADVANCE RULING   INDUSTRIAL GAS   CENTRAL GOODS AND SERVICES TAX ACT   2017.  

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