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Service Tax (Amendment) Rules, 2016- (Ministry of Finance ) (01 Mar 2016)

MANU/DSTX/0013/2016

Service Tax

The Ministry of Finance notified Service Tax (Amendment) Rules, 2016 to amend Service Tax Rules, 1994. Amongst the changes is a substitution in the treatment of a firm of advocates, proprietary and partnership firms and the requirement for assessees to submit annual returns for the financial year by 30 November of the succeeding year.

Tags : SERVICE TAX   PARTNERSHIP   ADVOCATES   DEADLINE  

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