Amendment to exemption on certain taxable services from service tax under Section 66B of the Finance Act, 1994- (Ministry of Finance ) (21 Oct 2015)

MANU/DSTX/0030/2015

Service Tax

The Central Government has made amendment to a Notification granting exemption on certain taxable services from whole of service tax leviable under Section 66B of the Finance Act, 1994. Under the changes, business correspondents and business facilitators facilitating basic savings bank accounts in rural areas under the PMJDY scheme have been included under the exemption notification.

Relevant : Exemption of specific taxable services MANU/DSTX/0065/2012

Tags : PMJDY   RURAL   BANK   CORRESPONDENT   EXEMPT   SERVICE TAX  

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