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SC: Agricultural Societies Entitled to Deduction Even if They Give Loans for Non-Agricultural Purpose - (13 Jan 2021)

DIRECT TAXATION

Supreme Court has ruled that Cooperative Societies registered as primary agricultural credit societies are entitled to deductions under Section 80P (2) (a) (i) of the Income-Tax Act, 1961 even when they may also be giving loans to their members which are not related to agriculture.

Tags : SC   DEDUCTION  

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