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CESTAT, Bangalore: Service by Foreign Service Provider is not Telecommunication Service - (14 Apr 2022)

SERVICE TAX

Customs, Excise & Service Tax Appellate Tribunal, Bangalore has observed that service by Foreign Service Provider is not Telecommunication Service and not accountable for service tax.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   FOREIGN SERVICE PROVIDER   TELECOMMUNICATION   SERVICE TAX  

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