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AP HC: Supply of Solar Generating Power Station is Not Works Contract - (15 Jan 2025)

GOODS AND SERVICES TAX

Andhra Pradesh High Court has observed that supply of solar generating power station is a composite supply and would not fall within the ambit of works contract. Additionally it is a moveable property and would attract 5% GST.

Tags : AP HIGH COURT   WORKS CONTRACT   MOVEABLE PROPERTY  

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