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AAR: Go-karts' Are Not Roadworthy, Can't be Registered as Motor Vehicles With RTO - (25 Aug 2022)

GOODS AND SERVICES TAX

Karnataka Authority of Advance Ruling (AAR) has held that Go-karts can’t be registered as motor vehicles with RTO and therefore not classifiable as "motor vehicles meant for carrying passengers or persons" under Chapter Tariff Heading 8703 of First Schedule to Customs Tariff Act, 1975.

Tags : AUTHORITY OF ADVANCE RULING   GO-KARTS   CUSTOMS TARIFF ACT  

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