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CESTAT, Kolkata: Service Tax Refund Can Be Claimed on Basis of Monthly Consolidated STTG Certificate - (20 Jan 2020)

SERVICE TAX

Customs Excise and Service Tax Appellate Tribunal has ruled that the Service Tax Refund can be claimed on the basis of monthly consolidated Service Tax Certificate (STTG) for Transportation of goods issued by the Indian Railways.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX REFUND  

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