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ITAT Cuttack: Non-Availability of PAN of Deductee Cannot be Used to Escape from Filing TDS - (28 Jan 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Cuttack has held that the non-availability of a Permanent Account Number (PAN) of the deductee is not an excuse to escape from filing Tax Deducted at Source (TDS).

Tags : INCOME TAX APPELLATE TRIBUNAL   NON- AVAILABILITY OF PAN   FILING OF TDS  

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