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DIRECT TAXATION - Manufacture of Herbal Products Eligible for IT Deduction: Madras HC - (28 Mar 2019)

DIRECT TAXATION

Madras High Court has held that manufacture of the herbal products would be eligible for deduction under Section 80IA of the Income Tax Act, 1961.

Tags : MADRAS HC   80IA OF THE INCOME TAX ACT   1961  

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