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ITAT Disallows IT Deduction U/S 80IA as Income From Eligible Unit Not Shown in Gross Total Income - (08 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Cuttack bench has disallowed deduction under Section 80IA of Income-Tax Act, 1961 since income from eligible unit not shown in gross total income.

Tags : ITAT   INCOME-TAX ACT   DEDUCTION  

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