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CESTAT, Delhi Directs to Refund Service Tax Collected from Customers for Advertisement Services - (14 Mar 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT) Delhi has directed Prasar Bharati to refund the Service Tax collected from customers for advertisement services within a period of two months.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   ADVERTISEMENT SERVICES  

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