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CBDT: Rs 2 Lakh Cash Ban Shall Not Apply on One Installment for Loan for NBFCs - (06 Jul 2017)

Central Board of Direct Taxes (CBDT) has clarified that prohibition on cash transactions upto Rupees 2 lakhs under section 269ST of Income Tax Act does not applies to one installment for Loan for Non-Banking Financial Companies (NBFCs).

Tags : CENTRAL BOARD OF DIRECT TAXES   CASH BAN  

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