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Himachal Pradesh HC Issues Notice on Plea Restraining State Government from Paying Income Tax of MLAs - (29 Mar 2022)

DIRECT TAXATION

Himachal Pradesh High Court has issued a notice to the state government on a plea challenging the provisions of the Himachal Pradesh Legislative Assembly (Allowances & Pension of Members) Act, 1971 and Salaries & Allowances of Ministers (Himachal Pradesh) Act, 2000, exempting legislators and ministers from income tax on their salaries and allowances.

Tags : HIMACHAL PRADESH HIGH COURT   STATE GOVERNMENT   HIMACHAL PRADESH LEGISLATIVE ASSEMBLY (ALLOWANCES & PENSION OF MEMBERS) ACT   1971   SALARIES & ALLOWANCES OF MINISTERS (HIMACHAL PRADESH) ACT   2000  

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