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Punjab and Haryana High Court: Taxpayers Eligible Even if Probe Begins After Amnesty Scheme - (04 Mar 2021)

DIRECT TAXATION

Punjab and Haryana High Court in a significant judgment on availing the benefits of the ‘amnesty scheme’ by the taxpayers, made it clear that inquiry, audit or investigation initiated after its introduction could not make a person ineligible.

Tags : PUNJAB AND HARYANA HIGH COURT   AMNESTY SCHEME  

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