ITAT, Mumbai: Cess Paid Can be Deducted Under Head ‘Profits and Gains of Business or Profession’ - (22 Dec 2020)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has held that the cess paid can be deducted while computing income chargeable under the head “profits and gains of business or profession”.
Tags : INCOME TAX APPELLATE TRIBUNAL CESS PAID
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