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[Cites 0, Cited by 0] [Section 65(48)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(48)(i) in Service Tax 1994

(i)to a shipping line, by a steamer agent in relation to a ship's husbandry or dispatch or any administrative work related thereto as well as the booking, advertising or canvassing of cargo including container feeder services;