ITAT, Bangalore Allows Capital Gain Exemption Since Sale Deed was Registered Within Given Time - (18 Apr 2022)
GOODS AND SERVICES TAX
Income Tax Appellate Tribunal, Bangalore has observed that the date of completion of construction of new property is immaterial to allow exemption under section 54F of the Income Tax Act, 1961 and the same is allowable within the prescribed statutory period.
Tags : INCOME TAX APPELLATE TRIBUNAL SECTION 54F INCOME TAX ACT 1961 STATUTORY PERIOD
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