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DIRECT TAXATION - Omission by CA Reasonable Cause for Not Claiming Refund in Time: Delhi HC - (28 Feb 2019)

DIRECT TAXATION

Delhi High Court has held that omission on the part of the Chartered Accountant/ auditor would constitute a reasonable cause delay in claiming the refund by the assessee.

Tags : DELHI HIGH COURT   OMISSION BY CA REASONABLE CAUSE FOR NOT CLAIMING REFUND IN TIME  

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