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Exemption Under IT Act Available Only to Institutions That Impart Education: Uttarakhand HC - (13 Apr 2018)

Uttarakhand High Court has held that education institutions can avail exemption under Section 10(23C) (vi) of the Income Tax Act only if they exist solely for the purpose of imparting education.

Tags : UTTARAKHAND HIGH COURT   INCOME TAX ACT  

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