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SC Stays Madras HC Judgment on TDS Liability of Christian Nuns & Missionaries - (10 May 2019)

DIRECT TAXATION

Supreme Court has stayed Madras HC judgment which had ruled that salaries received by missionaries and nuns of Catholic Church are liable to be subjected to Tax Deduction at Source(TDS) under Section 192 of the IT Act, 1961.

Tags : SUPREME COURT   TAX DEDUCTION AT SOURCE   IT ACT   1961   SECTION 192  

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