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[Cites 0, Cited by 0] [Section 6(7A)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(7A)(i) in The Service Tax Rules, 1994

(i)on the gross premium charged from a policy holder reduced by the amount allocated for investment, or savings on behalf of policy holder, if such amount is intimated to the policy holder at the time of providing of service;