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Pune ITAT: Higher Education Abroad Is No Bar for Claiming Interest on Edu Loans for Tax Deduction - (02 Dec 2015)

Pune Income-tax Appellate Tribunal (ITAT) has held that deduction for interest paid on educational loans taken for higher studies will be allowed from taxable income of the parent, who has taken the loan and is paying an interest, even if the child is studying overseas.

Tags : PUNE INCOME-TAX APPELLATE TRIBUNAL   EDU LOANS FOR TAX DEDUCTION  

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