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Karnataka High Court: 18% GST payable on 'pattadar pass book cum title deed' - (20 May 2022)

GOODS AND SERVICES TAX

Karnataka High Court, while upholding the ruling of the Authority of Advance Ruling (AAR) has held that 18% GST is payable on 'pattadar pass book cum title deed'.

Tags : KARNATAKA HIGH COURT   GOODS AND SERVICES TAX   TITLE DEED  

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