Del. HC Stresses Mandatory Legal Assistance to Preserve Fairness and Integrity of Criminal Trials  ||  Supreme Court: Delhi High Court Ruling upheld on Taekwondo National Sports Federation Recognition  ||  SC: Blockchain-Based Digitisation of Land Records Necessary to Reduce Property Document Litigation  ||  Supreme Court to NCLT : Limit Power to Decide Intellectual Property Title Disputes under IBC  ||  Bombay HC: Railway Employee With Valid Privilege Pass is Bona Fide Passenger Despite Missing Entries  ||  Delhi High Court: Mere Pleadings Made To Prosecute or Defend a Case Do Not Amount To Defamation  ||  Delhi High Court: Asking an Accused To Cross-Examine a Witness Without Legal Aid Vitiates The Trial  ||  Delhi High Court: Recruitment Notice Error Creates No Appointment Right Without Vacancy  ||  Supreme Court: Subordinate Legislation Takes Effect Only From its Publication in The Official Gazette  ||  Supreme Court: DDA Must Adopt a Litigation Policy To Screen Cases and Avoid Unnecessary Filings    

AAR, West Bengal: Services for Collection and Disposal of Bio Medical Waste Iis Exempt From GST - (12 Apr 2022)

GOODS AND SERVICES TAX

Authority for Advance Ruling, West Bengal has held that services provided for collection and disposal of bio-medical waste to the State Government is exempt from Goods and Services Tax.

Tags : AUTHORITY FOR ADVANCE RULING   SERVICES   BIO-MEDICAL WASTE   STATE GOVERNMENT   GOODS AND SERVICES TAX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved