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SC Upholds Constitutional Validity of Section 43B(f) of Income Tax Act - (27 Apr 2020)

CONSTITUTION

Supreme Court has upheld the constitutional validity of clause (f) of Section 43B of the Income Tax Act, 1961, reversing the judgment of the Calcutta High Court.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY OF SECTION 43B(F) OF INCOME TAX ACT  

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