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P&H HC: Subcontracting for a Service is Not an Intermediary Service - (15 Nov 2022)

GOODS AND SERVICES TAX

Punjab and Haryana High Court while quashing a demand by the GST Department against Genpact India, has held that subcontracting for a service is not an intermediary service.

Tags : PUNJAB AND HARYANA HIGH COURT   INTERMEDIARY SERVICE   GST  

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