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ITAT, Bangalore: Deduction Cannot be Denied on Non-Completion of Residential House - (19 Nov 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that the deduction under Section 54 of the Income Tax Act, 1961 cannot be denied for non-completion of construction of a new residential house within 3 years.

Tags : INCOME TAX APPELLATE TRIBUNAL   NON-COMPLETION OF RESIDENTIAL HOUSE  

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