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ITAT: IT Exemption To Defence Personnel Invalidated From Service Due To Disability - (18 Oct 2022)

DIRECT TAXATION

Income Tax Appellate Tribunal, Delhi has observed that income tax (IT) exemption should be available to Defence Forces personnel who have been invalidated from service on account of bodily disability while in service.

Tags : INCOME TAX APPELLATE TRIBUNAL   EXEMPTION   DEFENCE  

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