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ITAT Pune: Ex-Gratia Payment to Prematurely Retiring Employees Deductible Even in Absence of Scheme - (30 Aug 2019)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Pune has ruled that the amount of ex-gratia payment to the prematurely retiring employees can be allowed as a deduction under the provisions of Income Tax Act, 1961 even though there is no such scheme providing the same.

Tags : ITAT PUNE   EX-GRATIA PAYMENT  

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