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Madras HC: Amendments Made to Bye-laws for Society Wouldn’t Operate Retrospectively - (23 Feb 2021)

DIRECT TAXATION

Madras High Court has ruled that amendments made to bye-laws for Society would not operate retrospectively while granting registration under section 12AA of the Income Tax Act, 1961.

Tags : MADRAS HIGH COURT   AMENDMENTS MADE TO BYE-LAWS FOR SOCIETY  

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