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CESTAT: Blending, Bottling, and Packaging of IMFL not subject to Service Tax - (08 Aug 2022)

SERVICE TAX

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Kolkata Bench has held that blending, bottling, and packaging of Indian-made foreign liquor (IMFL) are not subject to service tax as ‘Business Auxiliary Service’.

Tags : CESTAT   INDIAN-MADE FOREIGN LIQUOR   SERVICE TAX  

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