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Delhi HC: Insolvency Professionals Must Collect & Deposit GST Even if they are Advocates - (14 Aug 2026)

GOODS AND SERVICES TAX

Delhi High Court held that advocates acting as insolvency professionals must collect and deposit GST under the forward charge mechanism, requiring them to obtain GST registration and comply with applicable tax rules while providing insolvency and receivership services.

Tags : INSOLVENCY PROFESSIONALS; ADVOCATES; GST  

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