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AAR, Gujarat: Combined Wire Rope Not Integral Part of Fishing Vessel; Attracts 18% GST - (14 Oct 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling, Gujarat has observed that combined wire rope is not a part of a fishing vessel but it is used to tie the fishing net with the vessel and 18% Goods and Services Tax (GST) is applicable.

Tags : AUTHORITY OF ADVANCE RULING   GOODS AND SERVICES TAX   FISHING NET  

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