ITAT: Assessee Engaged in Generation and Selling of Power can Claim Deduction u/s 801 of ITA - (26 May 2022)
DIRECT TAXATION
The Income Tax Appellate Tribunal (ITAT), Delhi bench has held that assessee engaged in generation and selling of power can claim deduction u/s 801 of ITA.
Tags : ITAT INCOME-TAX ASSESSEE
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