CESTAT, Mumbai: Reliance Industries Entitled to Avail CENVAT Credit for Employees Opting for VSS - (13 May 2022)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal, Mumbai has observed that Reliance Industries is entitled to avail CENVAT credit on the service tax paid on Insurance premium for employees who had opted for the "Voluntary Separation Scheme" (VSS).
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CENVAT CREDIT SERVICE TAX VOLUNTARY SEPARATION SCHEME
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