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ITAT: TDS Not Applicable to Commission to Credit Card Company Under Section 194H of IT Act - (09 Jun 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Delhi bench has held that TDS under Section 194H of the Income-Tax (IT) Act, 1961 is not applicable to the amount of commission paid to a credit card company.

Tags : ITAT   INCOME-TAX ACT   CREDIT CARD  

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