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CESTAT, Chennai: No Service Tax Leviable on Goods Component of Composite Works Contract - (19 Nov 2021)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Chennai has held that no service tax is leviable on goods component of composite works contract as value added tax has been paid.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX LEVIABLE ON GOODS COMPONENT OF COMPOSITE WORKS CONTRACT  

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