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ITAT, Delhi: Deduction u/s 80HHC to be Computed after Reducing Deduction u/s 80IA - (02 Apr 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has held that deduction allowed under Section 80-IA of Income Tax Act, 1961 has to be reduced from the profits for computing deduction under Section 80HHC of Income Tax Act.

Tags : INCOME TAX APPELLATE TRIBUNAL   DEDUCTION U/S 80HHC  

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