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ITAT, Jaipur: Exemption u/s 11 and 12 Allowable on Donation by Charitable Trust - (01 Dec 2020)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Jaipur has given relief to Rajasthan Cricket Association and held that the exemption under Section 11 and 12 of the Income Tax Act, 1961 is allowable on donation by a charitable trust to others for utilization towards charitable objects.

Tags : INCOME TAX APPELLATE TRIBUNAL   EXEMPTIONS ON DONATIONS BY CHARITABLE TRUST  

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