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Urban Improvement Trusts Not Entitled to Income Tax Exemptions: Supreme Court - (15 Oct 2018)

Supreme Court has held that Urban Improvement Trust constituted under the Rajasthan Urban Improvement Act, 1959 is not a local authority within the meaning of Explanation to Section 10(20) of the Income Tax Act, 1961, in order to get exemption.

Tags : SUPREME COURT   URBAN IMPROVEMENT TRUSTS  

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