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Karnataka High Court: Financial Stringency Would Not Justify Non-Remittance of TDS Amount to Govt - (10 Jan 2020)

DIRECT TAXATION

Karnataka High Court has observed that financial stringency would not justify the non-remittance of tax deducted at source to the Government as it would amount to the utilization of money payable to the appropriate government.

Tags : KARNATAKA HIGH COURT   TDS  

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