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CBDT Notifies Exclusion of Non-Fungible Token as Virtual Digital Asset - (04 Jul 2022)

DIRECT TAXATION

Central Board of Direct Taxes (CBDT) has notified that the Non-fungible token (NFTs) shall not be treated as Virtual Digital Assets for the purpose of Section 2(47) of the Income Tax Act, 1961.

Tags : CBDT   NFT   VIRTUAL DIGITAL ASSETS  

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