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DIRECT TAXATION - Salary Recd. By Missionaries/Nuns Subject To TDS Under Section 192 of IT Act: Madras HC - (25 Mar 2019)

DIRECT TAXATION

Madras High Court has ruled that Canon Law does not bind Income Tax Act and so salaries received by missionaries and nuns of Catholic Church for teaching services are liable to be subjected to Tax Deduction at Source (TDS) under Section 192 of the Act.

Tags : MADRAS HIGH COURT   TAX DEDUCTION AT SOURCE   SECTION 192 OF THE ACT  

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