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Service in relation to IT Software exempt from service tax- (Ministry of Finance ) (01 Mar 2016)

MANU/DSTX/0018/2016

Service Tax

The Ministry of Finance exempted services in relation to Information Technology Software leviable to service tax under Section 66B read with section 66E of the Finance Act, 1994 when such Information Technology Software is recorded on a mediaunder Chapter 85 of the First Schedule to the Central Excise Tariff Act, 1985.

Tags : SERVICE TAX   INFORMATION TECHNOLOGY   RECORD   EXEMPT  

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