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No Service Tax on Sale/Purchase of Property on a Principal to Principal Basis: CESTAT - (07 Dec 2018)

Customs, Excise and Service Tax AppellateTribunal (CESTAT), Delhi has held that there cannot be any service tax liability under the category “Real Estate Service” for the buying and selling of property on principal to principal basis.

Tags : CESTAT   SERVICE TAX   SALE/PURCHASE OF PROPERTY ON A PRINCIPAL TO PRINCIPAL BASIS  

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