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Madras High Court Stays Service Tax Proceedings Against A R Rahman - (14 Feb 2020)

SERVICE TAX

Madras High Court has stayed an order passed by a Commissioner of Goods and Services Tax and Central Excise accusing the music composer, A R Rahman of evading payment of service tax and directing him to pay arrears amounting to Rs.6.79 crore, excluding interest related to period from April 2013 to June 2017, along with a penalty of another Rs.6.79 crore.

Tags : MADRAS HIGH COURT   A R RAHMAN  

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