ITAT, Mumbai: Activities Undertaken by Builders Association Not Trade, Commerce or Business - (16 Mar 2021)
DIRECT TAXATION
Income Tax Appellate Tribunal (ITAT), Mumbai has allowed the exemption under section 11(1)(a) of the Income Tax Act, 1961 as activities undertaken by Builders Association are not trade, commerce, or business.
Tags : INCOME TAX APPELLATE TRIBUNAL ACTIVITIES UNDERTAKEN BY BUILDERS ASSOCIATION
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