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Gujarat HC: Income Tax Not Applicable on Interest Awarded by Motor Accident Claim Tribunal - (06 May 2022)

DIRECT TAXATION

Gujarat High Court has observed that the interest awarded by the Motor Accident Claim Tribunal (MACT) under Section 171 of the Motor Vehicles Act, 1988 is not taxable under the Income Tax Act, 1961.

Tags : GUJARAT HIGH COURT   MOTOR VEHICLES ACT   1988   SECTION 171   MOTOR ACCIDENT CLAIM TRIBUNAL  

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