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Supreme Court: Bottling of LPG Gas Amounts to ‘Production’ for Purpose of I-T Deductions - (04 Aug 2017)

Supreme Court has upheld Income Tax Appellate Tribunal’s finding that activity of filling of cylinder with compressed LPG gas amounts to ‘production’ for the purposes of Sections 80HH, 80-I and 80-IA of Income Tax Act.

Tags : SUPREME COURT   LPG GAS  

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