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SC: Educational Trusts For Profit Cannot Claim Income Tax Exemption - (20 Oct 2022)

DIRECT TAXATION

Supreme Court has said profit-oriented educational trusts or societies cannot claim exemption under the Income Tax Act. The court said that such educational trusts or societies should solely be concerned with education or education related activities under Section 10(23C) of the Income Tax Act.

Tags : SUPREME COURT   EDUCATION   EDUCATIONAL TRUSTS  

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