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DIRECT TAXATION - Mere Execution of Power of Attorney Doesn't Amount to ‘Transfer’: ITAT - (18 Mar 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Chennai has held that mere execution of a Power of Attorney would not amount to transfer of property for determining the capital gain tax liability.

Tags : ITAT   POWER OF ATTORNEY   TRANSFER OF PROPERTY  

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