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Bombay HC: No VAT Payable by Subway on Franchise Fees in Maharashtra - (19 Aug 2016)

Bombay HC has held that franchise and royalty fees received by Subway Systems India, a group company of the international fast food chain, cannot be subject to Value-Added Tax (VAT) in Maharashtra and quashed VAT levy on frachise fee and royalty.

Tags : BOMBAY HC   SUBWAY SYSTEMS INDIA  

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