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CESTAT: Service Provider Not Liable to Pay Service Tax on Commission Paid to Overseas Agent - (17 Aug 2021)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the service provider engaged Textile Processing is not liable to pay Service Tax on commission paid to overseas commission agent under Reverse Charge Mechanism for the period in dispute starting from 18.04.2006 to 30.11.2007.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX ON COMMISSION PAID TO OVERSEAS AGENT  

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