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ITAT, Mumbai: Taxpayers Can Change ‘Self-occupied’ House to Cut Tax Outgo - (08 Jun 2018)

Mumbai bench of Income Tax Appellate Tribunal (ITAT) has upheld the right of a taxpayer to change his selection of a house property that would be treated as self-occupied and having a ‘nil’ annual value.

Tags : INCOME TAX   HOUSE PROPERTY  

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