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CESTAT: Customer Care Service is Classifiable U/S 65 (11) Finance Act - (19 May 2022)

SERVICE TAX

Income Tax Appellate Tribunal, Bangalore has observed that Common Area Maintenance (CAM) Charges included in rent were allowable as a deduction.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CUSTOMER CARE   BUSINESS AUXILIARY SERVICES  

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