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IT Law Doesn’t Bar Partners to Draw Remuneration from More than One Firms: ITAT - (15 Apr 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Kolkata bench has held that the income tax law does not prohibit a partner from drawing remuneration/ salary from more than one partnership firm.

Tags : INCOME TAX APPELLATE TRIBUNAL   REMUNERATION   PARTNERSHIP FIRM  

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