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Non-Compliance of S. 148A Notice: Rajasthan HC asks Income Tax Dept to Follow SC Judgment - (19 May 2022)

DIRECT TAXATION

Rajasthan High Court has directed the income tax department to proceed with the notices quashed earlier under Section 148A of Income-Tax Act, 1961, in view of the earlier Supreme Court ruling.

Tags : SUPREME COURT   RAJASTHAN HIGH COURT   SECTION 148A INCOME-TAX ACT 1961   FINANCE ACT  

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