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SC: Pharmaceutical Companies Gifting Freebies to Doctors is Prohibited by Law - (23 Feb 2022)

DIRECT TAXATION

Supreme Court held that pharmaceutical companies gifting freebies to doctors is prohibited by law and they cannot claim it as a deduction under Section 37(1) of the Income Tax Act, 1961.

Tags : SUPREME COURT   PHARMACEUTICAL COMPANIES   GIFTING FREEBIES TO DOCTORS  

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