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CESTAT, Delhi: No Service Tax on Toll Collection on Behalf of NHAI - (08 Apr 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has observed that an independent contractor is not liable to pay service tax while conducting the activity of toll collection on behalf of National Highways Authority of India.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   INDEPENDENT CONTRACTOR   NATIONAL HIGHWAYS AUTHORITY OF INDIA   TOLL COLLECTION  

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