ITAT, Delhi: TDS u/s 194D Inapplicable to Reinsurance Commission - (18 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Delhi has observed that the provisions of Tax Deducted at Source under section 194D of the Income Tax Act, 1961 is not applicable to the commission of reinsurance.
Tags : INCOME TAX APPELLATE TRIBUNAL TAX DEDUCTED AT SOURCE SECTION 194D OF THE INCOME TAX ACT 1961
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