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Supreme Court Upholds Constitutional Validity of Amendments Related to Charitable Trust Registration - (11 Apr 2022)

CONSTITUTION

Supreme Court has upheld the constitutional legality of the recent amendments made in the Finance Act, 2020 with regard to the new provisions regarding the registration of charitable and religious trusts under the Income Tax Act, 1961.

Tags : SUPREME COURT   CONSTITUTIONAL LEGALITY   FINANCE ACT   2020   INCOME TAX ACT   1961   RELIGIOUS TRUSTS  

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