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Union of India - Section

Section 2 in The Service Tax Credit Rules, 2002

2. Definitions.

(1)In these rules, unless the context otherwise requires,-
(a)"Act" means the Finance Act, 1994 (32 of 1994)
(b)"output service" means any taxable service rendered by the service provider to a customer, client, subscriber, policy holder or any other person, as the case may be;
(c)"input service" means any taxable service received and consumed by a service provider in relation to rendering of output service;