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ITAT: Employee Welfare Expenses Cannot be Included in Fringe Benefits Tax - (09 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Ahmedabad Bench has held that the Employee Welfare expenses cannot be included in the value of Fringe Benefits Tax under the provisions of the Income Tax Act, 1961.

Tags : ITAT   WELFARE EXPENSES   FRINGE BENEFITS TAX  

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