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CBDT Notifies New Rule Imposing ‘Other Conditions’ to Invoke IT Exemption U/S 10(4D) of IT Act - (20 Jun 2022)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has notified a new Rule 21AIA prescribing the “other conditions” required to be fulfilled by a specified fund referred to in section 10(4D) of the Income-Tax (IT) Act, 1961.

Tags : CENTRAL BOARD OF DIRECT TAXES   OTHER CONDITIONS   IT EXEMPTION  

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