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Supreme Court: Transfer Charges Collected by Co-operative Societies Exempted from Income Tax - (14 Mar 2018)

Supreme Court has held that the transfer charges, non-occupancy charges and common amenity fund charges and certain other charges, collected by Co-operative Societies from its members are not subject to income tax since the principle of mutuality applies to all these cases.

Tags : SUPREME COURT   CO-OPERATIVE SOCIETIES  

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