Notification regarding extension of (a) de minimis exemption; (b) relevant assets and turnover in case a portion of an enterprise or division or business is being acquired, taken control of, merged or amalgamated with another enterprise-S.O. 988(E). S.O. 1192(E)

Notification regarding extension of (a) de minimis exemption; (b) relevant assets and turnover in case a portion of an enterprise or division or business is being acquired, taken control of, merged or amalgamated with another enterprise-S.O. 988(E). S.O. 1192(E)

Date	16/03/2022
Notification regarding extension of De minimis exemption (1,097.23 KB)