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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(1)(iii) in The Service Tax Rules, 1994

(iii)[ description and value of taxable service provided or agreed to be provided; and] [Substituted (w.e.f.1.07.2012) by Notification No.36/2012-Service Tax., dated 20.06.2012.]