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CESTAT: No Service Tax on Activity of Installing and Maintaining Fixed Facility for Supplying Oxygen - (17 Mar 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata has ruled that service tax is not applicable on the activity of installing and maintaining a fixed facility for supplying oxygen gas.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   INSTALLING AND MAINTAINING FIXED FACILITY FOR SUPPLYING OXYGEN  

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