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DIRECT TAXATION - ITAT Shields Tax Relief on New House - (15 Mar 2019)

DIRECT TAXATION

Income-Tax Appellate Tribunal (ITAT), Mumbai bench has held that investment-linked capital gains tax exemption, available on purchase of a new house, cannot be denied to a taxpayer merely for not investing the capital gain proceeds.

Tags : ITAT   SECOND HOUSE   CAPITAL GAIN   TAX RELIEF  

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