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ITAT, Chennai: No TDS on Advertisement Expenses Paid to Online Platforms - (22 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Chennai, while granting relief to Matrimony.com, has held that Tax Deducted at Source shall not be paid on advertisement expenses paid to online platforms including Facebook Ireland.

Tags : INCOME TAX APPELLATE TRIBUNAL   MATRIMONY.COM   TAX DEDUCTED AT SOURCE   ADVERTISEMENT EXPENSES   FACEBOOK IRELAND  

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