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ITAT, Lucknow: Clerical Mistake in Audit Report Form 10B Can be Rectified - (02 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Lucknow has observed that the clerical mistakes in audit report form 10B can be rectified and the same should not be a ground to reject tax exemption to the assessee.

Tags : INCOME TAX APPELLATE TRIBUNAL   FORM 10B   AUDIT REPORT  

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