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Latest Update
Provisions on levy of service tax as per powers conferred by clauses (A) and (B) of Section 90 of the Finance Act, 2008 to come into force w.e.f. 16.05.2008

Service Tax (Second Amendment) Rules, 2008 on Optional Scheme for payment of service tax on Purchase or Sale of foreign currency to come into force w.e.f. 16.05.2008

Amendments in Export of Services Rules, 2005 to come into force w.e.f. 16.5.2008

Amendments in Taxation of Services (Provided from Outside India and Received in India) Rules, 2006 to come into force w.e.f. 16.5.2008

Amendments in Service Tax Notifications Nos. 18/2002, 33/2004, 34/2004 and 1/2006 to come into force w.e.f. 16.05.2008

Amendments in Service Tax Notification No. 41/2007 regarding entries on Purchase or sale of foreign currency under banking and other financial service and foreign exchange broking service, Supply of tangible goods for use service to come into force w.e.f. 16.5.2008

Finance Act No. 18 of 2008 received assent of the President on 10th May, 2008

Supreme Court Judgment updated till 15.05.2008



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