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AAR: GST Not Payable On Reimbursement Of Tree Cut Compensation Paid To Farmers By Pure Agent - (23 Jan 2023)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Karnataka has observed that a pure agent is not liable to pay Goods and Services Tax (GST) on reimbursement of compensation amounts paid to farmers and landowners.

Tags : KARNATAKA AUTHORITY FOR ADVANCE RULING   GOODS AND SERVICES TAX   COMPENSATION  

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