ITAT, Mumbai: Interest on Investments in Co-operative Bank Eligible for Deduction - (24 Feb 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the interest income earned by a co-operative society on its investments held with a co-operative bank would be eligible for claim of deduction under Section 80 P (2) (d) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL INTEREST ON INVESTMENTS IN CO-OPERATIVE BANK
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