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AAR, West Bengal: No GST on Service Provided to State Government for Collection and Disposal of Bio-M - (18 Apr 2022)

GOODS AND SERVICES TAX

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

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

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