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ITAT Ahmedabad: Disallowance Made for Exempted Income not to be Added for Book Profit - (19 May 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT) Ahmedabad, ruled that the disallowance made for Exempted Income should not to be added for computing of Computation of book profit.

Tags : ITAT AHMEDABAD   DISALLOWANCE  

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