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ITAT: Amount Invested in Capital Gain Scheme not Subjected to Tax in The Year of Investment - (23 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi bench has held that the amount once invested in the capital gain scheme cannot be brought to tax in the year of the investment itself without considering the utilization within the period allowed under the said scheme.

Tags : ITAT   CAPITAL GAIN   INVESTMENT  

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