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CESTAT: Extended Period of Limitation Can be Invoked Only on Willful Suppression to Evade ST - (27 Jun 2022)

SERVICE TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Allahabad Bench has held that an extended period of limitation can be invoked only on willful suppression to evade payment of service tax (ST).

Tags : CESTAT   EXTENDED PERIOD OF LIMITATION   SERVICE TAX  

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