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

Union of India - Subsection

Section 93(1) in Service Tax 1994

(1)If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, exempt generally or subject to such conditions as may be specified in the notification, taxable service of any specified description from the whole or any part of the service tax leviablethereon.