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Delhi HC: Collection of Service Charges from Donors Cannot Be Ground to Deny Tax Exemption - (07 Apr 2022)

DIRECT TAXATION

Delhi High Court has observed that the collection of service charges by India HIV AIDS Alliance from the donors cannot be treated as a reason to deny the exemption under section 11 and section 12 of the Income Tax Act, 1961 to charitable entities.

Tags : DELHI HIGH COURT   SERVICE CHARGES   INDIA HIV AIDS ALLIANCE   SECTION 11   INCOME TAX ACT   1961   SECTION 12  

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