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DIRECT TAXATION - Delay in Statutory Audit is Reasonable Cause for Delayed Filing of Tax Audit Report: ITAT - (27 Mar 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) has held that the delay in completion of statutory audit can be a reasonable cause for delay in filing of the tax audit report.

Tags : INCOME TAX APPELLATE TRIBUNAL   ITAT   STATUTORY AUDIT   TAX AUDIT REPORT  

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