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CESTAT: No Service Tax Applicable on Permanent Transfer of IPR - (02 Dec 2020)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that no service tax is applicable on permanent transfer of Intellectual Property Rights (IPR).

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   PERMANENT TRANSFER OF IPR  

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