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SERVICE TAX - Supplying Electricity to Occupants of Commercial Complex is subject to Service Tax: Calcutta HC - (28 Mar 2019)

SERVICE TAX

Calcutta HC has held that the transaction of obtaining high-tension electric and supplying it to occupants after converting it to low-tension supply and raising bills on such occupants is a service exigible to Service Tax under the Finance Act, 1994.

Tags : CALCUTTA HC   SERVICE TAX   FINANCE ACT   1994  

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