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ITAT, Mumbai Directs AO to Set Off MAT Credit in Relief to Tata Motors - (30 Jul 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has directed the Assessing Officer to set off of (MAT) credit inclusive of surcharge, education cess in a relief to the Tata Motors.

Tags : INCOME TAX APPELLATE TRIBUNAL   TATA MOTORS  

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