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ITAT: Notice Issued U/S 271 IT Act Must Record the Specific Ground on Which it Initiated - (01 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Amritsar Bench has held that unambiguous statement in notice can strike off penalty imposed u/s 271 of the Income Tax Act, 1961.

Tags : ITAT. INCOME-TAX ACT   NOTICE  

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