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SC Directs CBDT to Decide on Income Tax Exemption to NRIs Within Three Weeks - (11 Feb 2021)

DIRECT TAXATION

Supreme Court has directed the Central Board of Direct Taxes (CBDT) to decide on income tax exemption to non-resident Indians (NRIs) within 3 weeks for the financial year 2020-21 in the wake of the COVID-19 pandemic.

Tags : SC   CBDT  

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