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CESTAT, Delhi: Service Tax Can’t be Levied for Total Receipt Under Threshold Limit of 10 Lakh - (26 Apr 2022)

SERVICE TAX

Customs, Excise & Service Tax Appellate Tribunal, Delhi has observed that service tax can’t be levied for total receipt falling below the threshold limit of Rs. 10,00,000/- during the financial year.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   SERVICE TAX   THRESHOLD LIMIT  

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