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AAR, Maharashtra: Composite Supply of Hospital Construction Works for Govt Entity Attracts 18% GST - (09 May 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling, Maharashtra has ruled that 18% Goods and Services Tax is payable on the composite supply of hospital construction works for government entities.

Tags : AUTHORITY OF ADVANCE RULING   18%   GOODS AND SERVICES TAX   COMPOSITE SUPPLY  

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