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Long-Term Employees Benefits Deductible While Computing Book Profit: ITAT - (15 Apr 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Kolkata bench has held that long term employees benefits such as gratuity, leave encashment, ex-gratia & bonus etc., are deductible while assessing the book profit under Section 115JB of the Income Tax Act, 1961.

Tags : ITAT   LONG-TERM EMPLOYEES BENEFITS  

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