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SC Asks Madras HC to Decide Constitutional Validity of Section 40(a)(iib) of Income Tax Act - (26 Nov 2020)

CONSTITUTION

Supreme Court has directed the Madras High Court to decide the constitutional validity of Section 40(a)(iib) of the Income Tax Act, 1961.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY OF SECTION 40(A)(IIB) OF INCOME TAX ACT  

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