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AAR, Gujarat: No GST Leviable on Amount Representing Employees Portion of Canteen Charges - (03 May 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling, Gujarat has ruled that no Goods and Services Tax is leviable in the hands of the employer on an amount in lieu of the employee portion of canteen charges.

Tags : AUTHORITY OF ADVANCE RULING   GOODS AND SERVICES TAX   CANTEEN CHARGES  

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