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United Kingdom’s First Tier Tribunal: POEM OF Mauritius Managed Trust in UK - (22 May 2017)

United Kingdom’s Tribunal while ruling on Place of Effective Management (“POEM”) of two Guernsey based trusts having UK settlors and a Mauritius based trustee at the time of a transaction of transfer of shares has said that POEM of trusts is in UK and transaction attracts tax being leviable.

Tags : UNITED KINGDOM’S FIRST TIER TRIBUNAL  

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