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Telangana High Court Directs to Refund Service Tax Collected on Purchase of Immovable Property - (14 Feb 2020)

SERVICE TAX

Telangana High Court has held that service tax does not apply to the purchase of immovable property including an undivided share of land, directing a refund of the service tax collected.

Tags : TELANGANA HIGH COURT   REFUND OF SERVICE TAX  

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