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ITAT: Interest-bearing Unsecured Loans Are Allowable As Income Tax Deduction U/S 57(iii) - (31 May 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Raipur observed that interest-bearing unsecured loans are allowable as deduction under Section 57(iii) of Income Tax Act, 1961.

Tags : INCOME TAX APPELLATE TRIBUNAL   UNSECURED LOANS   DEDUCTION  

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