AAAR, Maharashtra: No GST & TDS on Renting of Immovable Property to Social Justice Department - (13 Apr 2022)
GOODS AND SERVICES TAX
Appellate Authority of Advance Ruling, Maharashtra has observed that the renting of immovable property to the social justice department is exempt from Goods and Services Tax and Tax Deducted at Source.
Tags : APPELLATE AUTHORITY OF ADVANCE RULING IMMOVABLE PROPERTY SOCIAL JUSTICE GOODS AND SERVICES TAX TAX DEDUCTED AT SOURCE
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