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ITAT, Bangalore: Independent Building with More Than One Residential Unit Eligible for Capital Gain - (27 Sep 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has held that an independent building with more than one residential unit within it shall be eligible for capital gain exemption under section 54F of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   INDEPENDENT BUILDING WITH MORE THAN ONE RESIDENTIAL UNIT  

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