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Madras High Court: Hostel Services for Girl Students and Working Women Exempted from GST Regime - (27 Mar 2024)

GOODS AND SERVICES TAX

Madras High Court has held that hostel services for girl students and working women shall be exempted from the Goods and Service Tax (GST) regime as they constitute residential dwelling units.

Tags : MADRAS HIGH COURT   HOSTEL SERVICES   GIRL STUDENTS   WORKING WOMEN   GST REGIME  

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