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CESTAT, Ahmedabad: No Service Tax on Electricity Charges Reimbursed to Service Provider - (13 Apr 2022)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal, Ahmedabad has observed that service tax cannot be levied on reimbursement of electricity charges received from the service recipient M/s Gujarat Gas Company Ltd.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX   ELECTRICITY CHARGES  

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