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Wife to Get Tax Exemption Even if Investment Made in Joint Name of Husband: ITAT - (18 Dec 2018)

Income Tax Appellate Tribunal has ruled that assessee wife can claim exemption from tax liability under Section 54F of the Income Tax Act and observed that in a male dominating society, investment made in the name of the husband is also to be considered as investment.

Tags : ITAT   WIFE TO GET TAX EXEMPTION  

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