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ITAT, Bangalore: Delay in Filing Form 67 Cannot be Reason to Deny Foreign Tax Credit - (31 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Bangalore has observed that Rule 128 of the Income Tax Rules which requires the assessee to submit Form 67 before filing the income tax return to claim Foreign Tax Credit (FTC) is directory in nature and not compulsory.

Tags :   INCOME TAX APPELLATE TRIBUNAL  RULE 128 OF THE INCOME TAX RULES  FILING FORM 67  FORM 67  FOREIGN TAX CREDIT

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