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Construction of Houses for Slum People Under Govt Schemes not Subject to Service Tax: CESTAT - (26 Nov 2018)

Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has held that the construction services provided to construct houses for slum people under a scheme of the Government is not subject to service tax.

Tags : CESTAT   CONSTRUCTION OF HOUSES FOR SLUM PEOPLE   SERVICE TAX  

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