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ITAT: Customs House Agent Bound to Pay TDS on Payment to CFS Agents - (25 Mar 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Chennai has held that the Customs House Agent bound to pay TDS under section 194C of the Income Tax Act, 1961 on payment to CFS Agents.

Tags : INCOME TAX APPELLATE TRIBUNAL   TDS ON PAYMENT TO CFS AGENTS  

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