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Ker. HC Strikes Down Provisions of GST Act Allowing Levy of GST on Supply by Clubs to its Members - (14 Apr 2025)

GOODS AND SERVICES TAX

Kerala HC while hearing an appeal by Indian Medical Association against the recovery of GST on the services given by the Association to its members, has struck down the provisions of Central Goods and Services Tax Act, 2017 allowing levy of GST on supply by clubs and associations to its members.

Tags : KERALA HIGH COURT   INDIAN MEDICAL ASSOCIATION   CLUBS  

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