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CESTAT, Delhi: No Service Tax Applicable on Transporter of Firewood - (18 Aug 2021)

SALES TAX/VAT

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Delhi has ruled that no Service Tax is applicable on transporter of firewood as carting challan is not a consignment note.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   TRANSPORTER OF FIREWOOD  

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