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CESTAT, Bangalore: Collection of Contribution to Build Corpus Fund Liable to Pay Service Tax - (24 Feb 2020)

SERVICE TAX

Customs Excise & Service Tax Appellate Tribunal (CESTAT), Bangalore has held that the collection of contribution to building a corpus fund to secure the depositors’ interest is not a mere transaction in money so is the Appellant liable to pay Service Tax.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   COLLECTION OF CONTRIBUTION TO BUILD CORPUS FUND  

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