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ITAT: VAT Expenses on Deemed Import Eligible to be Set Off Against VAT Output - (31 Dec 2021)

Income Tax Appellate Tribunal (ITAT), Ahmedabad has held that the Value Added Tax (VAT) expenses on deemed import are eligible to be set off against the VAT output.

Tags : INCOME TAX APPELLATE TRIBUNAL   VAT EXPENSES ON DEEMED IMPORT  

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