ITAT, Ahmedabad: Payments to Medical Labs for Screening of Sickle Cell Anemia Subject to TDS - (22 Apr 2022)
DIRECT TAXATION
Income Tax Appellate Tribunal, Ahmedabad has held that under sections 194J and 194C of the Income Tax Act, 1961 is applicable to the payments made to medical labs and technicians as per an agreement for the screening of sickle cell anemia in tribal district under a Government program.
Tags : INCOME TAX APPELLATE TRIBUNAL INCOME TAX ACT SICKLE CELL ANEMIA MEDICAL LABS
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