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CESTAT: No Vivisection in Service and Material Components of Contract is Composite Works Contract - (16 Jan 2020)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal Hyderabad has held that where a contract cannot be vivisection between service component and material component, the contract in question is a composite works contract.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   COMPOSITE WORKS CONTRACT  

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