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ITAT, Chennai: No TDS on Advertisement Expenses Paid to Online Platforms - (22 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Chennai, while granting relief to Matrimony.com, has held that Tax Deducted at Source shall not be paid on advertisement expenses paid to online platforms including Facebook Ireland.

Tags :   INCOME TAX APPELLATE TRIBUNAL  MATRIMONY.COM  TAX DEDUCTED AT SOURCE  ADVERTISEMENT EXPENSES  FACEBOOK IRELAND

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