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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  

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