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CESTAT, Delhi: Amount of Service Tax Paid by Mistake to be Treated as Deposit and to be Refunded - (31 Jan 2022)

SERVICE TAX

Central Excise, Customs and Service Tax Appellate Tribunal (CESTAT), Delhi has held that the amount of service tax paid by mistake shall be treated as deposit and shall be refunded to the taxpayer within the provisions of the Finance Act, 1994.

Tags : CENTRAL EXCISE   CUSTOMS AND SERVICE TAX APPELLATE TRIBUNAL   AMOUNT OF SERVICE TAX PAID BY MISTAKE  

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