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ITAT: Domestic Transaction from a Related Party is Not a Specified Domestic Transaction - (10 Aug 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal (ITAT), Mumbai Bench has held that a domestic transaction from a related party is not a specified domestic transaction under Section 92BA of Income-Tax Act, 1961.

Tags : ITAT   INCOME-TAX   DOMESTIC TRANSACTION  

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