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ITAT, Ahmedabad: Deduction Can be Claimed under R&D for Development of Mechanism - (03 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that the deduction can be claimed under Research and Development (R&D) for Amount incurred towards development on a mechanism to produce customised products.

Tags : INCOME TAX APPELLATE TRIBUNAL   DEDUCTION UNDER R&D  

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