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AAAR, Maharashtra: No Legislative Intent to Tax Water for General Purposes - (06 Apr 2022)

GOODS AND SERVICES TAX

Appellate Authority for Advance Ruling, Maharashtra has observed that no legislative intent to tax water for general purposes and holds Tertiary Treated Water (TTW) eligible for GST exemption.

Tags : APPELLATE AUTHORITY FOR ADVANCE RULING   MAHARASHTRA   NO LEGISLATIVE INTENT   TAX WATER   GST EXEMPTION   TERTIARY TREATED WATER  

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