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Sikkim High Court Upholds Constitutional Vires of Levy of Service Tax on Lottery Tickets - (28 Mar 2017)

Sikkim High Court has upheld constitutionality of amendments brought through Finance Act, 2016, which made service tax leviable on a person engaged in promotion, marketing, organising, selling of lottery or facilitating in organising lottery of any kind, in any other manner.

Tags : SIKKIM HIGH COURT   SERVICE TAX   LOTTERY TICKETS  

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