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SC Dismisses Plea Seeking GST Exemption for Medicines to Cure Spinal Muscular Atrophy - (06 Dec 2022)

GOODS AND SERVICES TAX

Supreme Court has dismissed a plea seeking removal of levy of Goods and Services Tax on medicines to cure spinal muscular atrophy stating that it is a 'policy decision', what price it has to be sold for, will be decided by the government.

Tags : SUPREME COURT   GOODS AND SERVICES TAX   SPINAL MUSCULAR ATROPHY  

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