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#GST Rollout: RCM Not Applicable to Intra-State Supply of Goods, Services Below Rs. 5000 - (29 Jun 2017)

Central Government has notified that Reverse Charge Mechanism (RCM) is not applicable to intra-State supply of goods & services made by an unregistered person to a registered person where value of such goods and services comes below Rs. 5000.

Tags : CENTRAL GOVERNMENT   GST   REVERSE CHARGE MECHANISM  

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