ITAT: Business of Infrastructure Development Comes Under The Definition of Developer - (19 Jul 2022)
DIRECT TAXATION
Income Tax Appellant Tribunal (ITAT), Ahmedabad Bench has held that the business of infrastructure development comes under the definition of developer and allowed the deduction claimed under Section 80IA (4) of Income Tax Act, 1961.
Tags : ITAT INFRASTRUCTURE DEVELOPMENT DEVELOPER
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