AAR, Karnataka: Pre-developed Computer Software Can be Treated as Goods and Attracts 5% GST - (02 May 2022)
GOODS AND SERVICES TAX
Authority for Advance Ruling, Karnataka has ruled that pre-developed and pre-designed Computer Software can be treated as goods and attracts 5% Goods and Services Tax.
Tags : AUTHORITY FOR ADVANCE RULING GOODS AND SERVICES TAX COMPUTER SOFTWARE GOODS
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