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International organisations conducting religious pilgrimage exempt from tax- (Ministry of External Affairs) (17 May 2016)

MANU/DSTX/0033/2016

Service Tax

The Ministry of External Affairs exempted from tax international organisations facilitating religious pilgrimage services offered by the Ministry.

The organisations must have agreements with the Ministry, under a bilateral arrangement, for the period for which service tax is sought to be waived.

Relevant : Exemption from service tax under Section 66B Finance Act 1994 MANU/DSTX/0065/2012

Tags : RELIGIOUS PILGRIMAGE INTERNATIONAL ORGANISATION EXTERNAL AFFAIRS

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