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Union of India - Section

Section 7 in The Point of Taxation Rules, 2011

7. Determination of point of taxation in case of associated enterprises

. - The point of taxation in respect of associated enterprises shall be the date on which the payment has been made, or invoice under rule 4A of the Service Tax Rules, 1994 has been issued, or the date of debit or credit in books of accounts of the person liable to pay service tax, whichever is earlier.