Holding Period of House Starts from Date of Allotment, Not Registration: ITAT - (08 Apr 2019)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai bench has held that date of allotment of a house shall be treated as the date of acquisition and holding period will be counted from date of allotment and not from the date of registration.
Tags : ITAT DATE OF ALLOTMENT HOLDING PERIOD
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