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ITAT, Bangalore: Employee Contribution to Provident Fund Before ITR Eligible for Deduction - (03 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Bangalore has ruled that an Employee contribution to Provident Fund (PF)/ Employee State Insurance (ESI) before Income Tax Return filing is eligible for income tax deduction.

Tags : INCOME TAX APPELLATE TRIBUNAL   EMPLOYEE CONTRIBUTION TO PROVIDENT FUND  

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