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CESTAT: Stability Studies, Technical Testing & Analysis of New Drugs Not Subject to Service Tax - (17 May 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal, Bangalore has ruled that the stability studies, technical testing and analysis of new drugs are not taxable under the taxable category of Scientific and Technical Consultant Service and Technical Testing and Analysis Service to levy service tax.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   STABILITY STUDIES   TECHNICAL TESTING   SCIENTIFIC AND TECHNICAL CONSULTANT SERVICE   TECHNICAL TESTING AND ANALYSIS SERVICE   SERVICE TAX  

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