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Kerala HC Restrains Revenue from Recovering Amount Refunded as Levy of Service Tax - (20 Nov 2020)

SERVICE TAX

Kerala High Court has restrained the Revenue from recovering the amounts refunded since the levy of service tax on the payment in lieu of foreign agency commission will not be leviable as ‘Business Auxiliary Service’ prior to April 18, 2006.

Tags : KERALA HIGH COURT   AMOUNT REFUNDED AS LEVY OF SERVICE TAX  

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