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AAR: Sale of Car by Company After Using it for Business Purpose Attracts 18% GST - (06 Jun 2022)

GOODS AND SERVICES TAX

Gujarat Authority of Advance Ruling has ruled that 18% Goods and Services Tax (GST) is payable on the sale of a car by a company after using it for business purposes.

Tags : GUJARAT AUTHORITY OF ADVANCE RULING   GOODS AND SERVICES TAX   SALE  

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