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Bombay HC: No IGST on Roaming International Long-Distance Services to Foreign TCOs - (21 Jul 2022)

GOODS AND SERVICES TAX

Bombay High Court has held that roaming services and international long-distance services provided by Vodafone Idea to the Foreign Telecom Operators (TCOs) is an Export of Service for the purpose of the Integrated Goods and Services Tax (IGST) Act and would not attract IGST.

Tags : BOMBAY HIGH COURT   IGST   ROAMING SERVICES  

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