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CESTAT: No Service Tax to be Levied on Flats Construc. Prior To 01.07.2010 Having Less Than 12 Flats - (11 Apr 2024)

SERVICE TAX

Chennai Branch of the Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that no tax liability shall be imposed if the flats are constructed prior to 1st July, 2010 and has less than 12 units or flats.

Tags : CESTAT   SERVICE TAX   TAX LIABILITY  

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