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ITAT, Kolkata: Contributions Made After Statutory Due Date Shall be Allowable as Deduction - (22 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Kolkata has allowed relief to Deloitte Haskins & Sells, holding that the contributions made after the statutory due date shall be allowable as deduction under section 36(1)(va) of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   CONTRIBUTIONS MADE AFTER STATUTORY DUE DATE  

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