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Service Tax and Central Excise (Furnishing of Annual Information Return) Rules, 2016- (Ministry of Finance ) (15 Feb 2016)

MANU/DSTX/0007/2016

Service Tax

The Ministry of Finance notified Rules pertaining to forms furnished under Section 15A of the Central Excise Act, 1944. Information return referred to in the Rules will have to be filed before the 31st of December of the financial year following the financial year to which the return pertains. Form AIRF provided with the Rules must be filed electronically.

Relevant : Clearances Specified Exempted For Home Consumption Of Excisable Goods MANU/EXCT/0061/2003

Tags : SERVICE TAX RETURN ANNUAL ELECTRONIC

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