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Gujarat HC: Cricket Association Eligible for Tax Exemption for Income from International Matches - (15 Jan 2020)

DIRECT TAXATION

Gujarat High Court has upheld the order by the Income Tax Appellate Tribunal that Baroda Cricket Association engaging in international matches does not amount to commercial activity. The Court has allowed the benefits of exemptions under Sections 11 and 12 of the Income Tax Act, 1961.

Tags : GUJARAT HIGH COURT   TAX EXEMPTION   CRICKET ASSOCIATION  

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