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ITAT, Cuttack: Interest Not Leviable if TDS Paid Before Completion of Proceedings - (15 Mar 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Cuttack has ruled that no interest is leviable if Tax Deducted at Source (TDS) is timely deducted and paid to the Government exchequer before completion of proceedings.

Tags : INCOME TAX APPELLATE TRIBUNAL   INTERST ON TDS  

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