Notification regarding (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), 989 (E)

Notification regarding (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), 989 (E)

Date	29/03/2017
Notification 29.03.2017 (440.91 KB)