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ITAT: Charitable Trust Engaged Solely in Educational Purpose can Avail Exemption in Income Tax Act - (24 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Rajkot Bench has held that a Charitable Trust engaged solely in educational purposes can avail exemption under Section 10(23C)(vi) of the Income Tax Act, 1961.

Tags : ITAT   CHARITABLE TRUST   EDUCATIONAL PURPOSE   EXEMPTION  

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