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AAR: Fish/Prawn Farming Does Not Amount to Agriculture - (28 Jul 2022)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Andhra Pradesh has held that fish/prawn farming not amount to ‘agriculture’, and therefore Goods and Services Tax exemption shall not be extended for Fish/Prawn Farming.

Tags : AAR   GST EXEMPTION   FISH FARMING   AGRICULTURE  

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