ITAT, Agra: No Late Fee for Failure to File TDS/TCS Returns Prior to 1st June - (24 Mar 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Agra has held that the late fee shall not apply under section 234E of the Income Tax Act, 1961 for the failure to file TDS/TCS returns prior to 1st June 2015.
Tags : INCOME TAX APPELLATE TRIBUNAL FAILURE TO FILE TDS/TCS RETURNS
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