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ITAT, Vishakhapatnam: Use of Agricultural Produce for Feeding Children is Charitable Activity - (11 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Vishakhapatnam has observed that the activity of agricultural products for feeding children in the orphanage is charitable in nature and therefore, exemption of income tax is allowable to a charitable society.

Tags : INCOME TAX APPELLATE TRIBUNAL   AGRICULTURAL PRODUCTS   CHARITABLE   ORPHANAGE   CHARITABLE SOCIETY  

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