Combination
Notification regarding revision 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. 1131(E)
S.O. 1131(E)
| Date | 07/03/2024 | |
| Notification (595.13 KB) | ||