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Gujarat HC Upholds Vires of Provision Denying Deduction for Payments to Eligible Project or Scheme - (04 Oct 2017)

Gujarat HC has upheld vires of Sub-section 7 of Section 35AC of Income Tax Act according to which benefit of deduction under Section 35AC of Act is no more available, in respect to the payments made to association or institution approved by National Committee for carrying-out any eligible project.

Tags : GUJARAT HC   SECTION 35AC OF INCOME TAX ACT  

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