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ITAT, Mumbai: Transponder Charges Not in Nature of Royalty Income - (27 Jan 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai has held that the transponder charges are not in the nature of royalty income as per the provisions of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   TRANSPONDER CHARGES  

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