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ITAT, Mumbai: AOP Running Educational Institution Eligible For Exemption - (22 Feb 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Mumbai has ruled that an unregistered Association of Persons (AOP), formed by an agreement merging two charitable Trusts, is eligible for exemption under section 10 (23C) (vi) of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   AOP RUNNING EDUCATIONAL INSTITUTION  

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