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Service tax levy on services provided by a Goods Transport Agency- (Ministry of Finance ) (05 Oct 2015)

MANU/DSTX/0028/2015

Service Tax

Ministry of Finance has taken measures to alleviate difficulties faced by Goods Transport Agencies in respect of service tax levy on the services of goods transport. Doubts were raised by the All India Motor Transport Congress regarding treatment given to various services provided by GTAs in the course of transportation of goods by road. Since 1 July, 2012, service tax has shifted to a negative list regime, by which all the services except those covered in negative list as mentioned in section 66D of the Finance Act, 1994 or those exempted by notification are chargeable to service tax.

Relevant : Exemption on taxable service MANU/DSTX/0033/2012

Tags : SERVICE TAX   GOODS   TRANSPORT  

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