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CESTAT, Delhi Quashes Order Confirming Demand of Service Under ‘Works Contract’ - (15 Feb 2021)

SERVICE TAX

Customs, Excise, Service Tax Appellate Tribunal (CESTAT), Delhi has quashed the order confirming demand of service tax under “works contract” even if levy of service tax was not exempted.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   DEMAND OF SERVICE  

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