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Delhi HC: Exemption Cannot be Denied to Charitable Entity for Advertising Scholarship - (12 Apr 2022)

DIRECT TAXATION

Delhi High Court has observed that the exemption under the provisions of the Income Tax Act, 1961 can’t be denied to a charitable entity merely because the advertisement for the scholarship to poor students was published in a single news paper.

Tags : DELHI HIGH COURT   EXEMPTION   INCOME TAX ACT   1961   SCHOLARSHIP  

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