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Delhi HC Directs Income Tax Department To Reconsider The Issuance of Certificate With NIL Deduction - (07 Jan 2022)

Delhi High Court directed the Income Tax Department to reevaluate the issue of issuance of the certificate with ‘NIL’ deduction of income tax after granting the opportunity of being heard.

Tags : DELHI HIGH COURT   INCOME TAX DEPARTMENT   CERTIFICATE   OPPORTUNITY OF BEING HEARD  

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