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Bombay High Court to Decide if Donuts & Cakes Should be Taxed under GST - (06 Mar 2025)

GOODS AND SERVICES TAX

Bombay High Court has addressed the issue of whether the supply of donuts falls within the ambit of restaurant services and is set to decide whether donuts & cakes should be taxed at 5% or 18% under Goods and Services Tax.

Tags : BOMBAY HIGH COURT   DONUTS & CAKES   GST  

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