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Delhi HC Directs CPC to Determine And Process Refund Due to LG Under a Rectification Order - (02 Mar 2022)

DIRECT TAXATION

Delhi High Court has directed the Central Processing Centre to determine and process the refund due to LG Electronics in accordance with the law after the later filed a rectification application under Section 154 of the Income Tax Act, 1961.

Tags : DELHI HIGH COURT   LG ELECTRONICS   REFUND  

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