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Gujarat HC Issues Notice on Plea Seeking Physical Filing of ITR, Audit Reports - (13 Jan 2022)

DIRECT TAXATION

Gujarat High Court has issued notice to the Central Government on a plea seeking waiver of interest under section 234A of Income Tax Act, 1961 and also permission to allow the physical filing of returns and audit reports in a plea filed seeking relief citing technical glitches on the IT Portal.

Tags : GUJARAT HIGH COURT   PHYSICAL FILING OF ITR   AUDIT REPORTS  

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