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AAR, Karnataka: Computer Software Supplied to Public Funded Research Institutions Attracts 5% GST - (03 May 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling, Karnataka has ruled that 5% Goods and Services Tax is payable on computer software supplied to public-funded research institutions.

Tags : AUTHORITY OF ADVANCE RULING   5% GOODS AND SERVICES TAX   COMPUTER SOFTWARE  

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