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ITAT: Charitable Trust Engaged in Activities Benefiting for Religion can Claim Exemption U/S 11 - (26 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi bench has held that the charitable trust engaged in activities that benefited for particular religion can claim exemption u/s 11 of the Income Tax Act, 1961.

Tags : ITAT   CHARITABLE TRUST   RELIGION  

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