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ITAT, Bangalore: Subsidy Expenditure Does Not Attract TDS Provision - (29 Apr 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Bangalore has ruled that subsidy expenditure not attracts Tax Deducted at Source provision and set asides the order disallowing subsidy under Section 40(a)(ia) of the Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   TAX DEDUCTED AT SOURCE   SECTION 40(A)(IA)   INCOME TAX ACT   1961  

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