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CBDT Notifies Amendment to Rule 10V for Computation of Remuneration Payable to Fund Managers - (11 Mar 2021)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has notified Amendment to Rule 10V for Computation of Remuneration payable to Fund Managers. The Board notified the Income-tax (2nd Amendment) Rules, 2021 which seeks to further amend Income-tax Rules, 1962

Tags : CENTRAL BOARD OF DIRECT TAXES   INCOME-TAX (2ND AMENDMENT) RULES   2021  

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