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ITAT, Mumbai: Forex Gains on Repayment of Interest-free Loan by Relative Not Taxable - (19 May 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has ordered that foreign exchange gains arising in the hands of an individual, on a repayment of an interest-free loan by his relative, are not taxable.

Tags : INCOME TAX APPELLATE TRIBUNAL   FOREX GAINS ON REPAYMENT OF INTEREST-FREE LOAN BY RELATIVE  

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