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CESTAT, Hyderabad: Liquidated Damages Does Not Attract Service Tax - (10 May 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal, Hyderabad has held that receipt of liquidated damages by the service provider for breach of conditions under an agreement to provide services would not attract Service Tax.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   LIQUIDATED DAMAGES   SERVICE TAX  

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