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CBDT: Direct Tax Case Pending in Arbitration Without Appeal Eligible Under Vivad se Vishwas Scheme - (06 Mar 2020)

DIRECT TAXATION

Central Board of Direct Taxes has clarified that if the direct tax case is pending in arbitration without appeal pending, it is eligible to apply under Vivad se Vishwas Scheme.

Tags : CENTRAL BOARD OF DIRECT TAXES   VIVAD SE VISHWAS SCHEME  

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