Section 6(1A)(i) in The Service Tax Rules, 1994

[Cites 0, Cited by 0] [Section 6(1A)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1A)(i) in The Service Tax Rules, 1994

(i)intimate the details of the amount of service tax paid in advance, to the jurisdictional Superintendent of Central Excise within a period of fifteen days from the date of such payment; and

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Union of India - Subsection

Section 6(1A)(i) in The Service Tax Rules, 1994