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ITAT Mumbai: Exemption Cannot be Refused to Education Trust Since it Provided Some Facilities - (28 Jun 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has noted that the exemption under the Income Tax Act, 1961 cannot be denied to an education trust merely because it provided hostel, transportation and mess facilities to the students.

Tags : ITAT MUMBAI   EXEMPTION  

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