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Tel. HC: GST to Be Paid on Land Development Rights Transferred Under Joint Development Agreement - (12 Feb 2024)

GOODS AND SERVICES TAX

Telangana High Court has held that Goods and Service Tax (GST) is to be paid on the transfer of land development rights under a joint development agreement.

Tags : TELANGANA HIGH COURT   GOODS AND SERVICE TAX   TRANSFER OF LAND   JOINT DEVELOPMENT AGREEMENT  

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