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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(2) in Service Tax 1994

(2)If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by special order in each case, exempt any taxable service of any specified description from the payment of whole or any part of the service tax leviable thereon, under circumstances of exceptional nature to be stated in suchorder.