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ITAT: No Disallowance of PF/ESI Contributions on Account of Delay in Deposit - (20 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal ( ITAT ), Delhi Bench has held that no disallowance of provident fund and Employees State Insurance contributions on account of delay in deposit.

Tags : INCOME TAX APPELLATE TRIBUNAL   DISALLOWANCE   PROVIDENT FUND   DELAY IN DEPOSIT  

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