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ITAT, Amritsar Allows Registration Under Section 12A to Educational Welfare Society - (19 Oct 2021)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Amritsar has allowed Registration under Section 12A of the Income Tax Act, 1960 to an Educational Welfare Society as leasehold land and fee concession was verified.

Tags : INCOME TAX APPELLATE TRIBUNAL   EDUCATIONAL WELFARE SOCIETY  

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