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CESTAT Hyderabad: Service Tax Paid on GTA Services Available as Refund and Is Not Exempt - (16 Jan 2020)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal Hyderabad has held that where the conditions for availing a refund of service tax on Goods Transport Agency services were not met, the benefit on the said service cannot be obtained.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   GOODS TRANSPORT AGENCY SERVICES   SERVICE TAX  

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