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Federal Tax, State Tax and Disability Tax in USA Eligible for Credit Under Income Tax Act: ITAT - (02 Apr 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Hyderabad has held that the federal tax, state tax and medicare-cum-disability tax in USA is eligible for section 91 of the Income Tax Act, 1961.

Tags : ITAT   FEDERAL TAX   DISABILITY TAX  

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