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Delhi HC: DTVSV Act is a Remedial Statute - (28 Nov 2022)

DIRECT TAXATION

Delhi High Court has held that the Direct Tax Vivad Se Vishwas Act, 2020 (DTVSV Act) is neither a taxing statute nor an amnesty act; it is a remedial or beneficial statute.

Tags : DELHI HIGH COURT   REMEDIAL STATUTE   DTVSV  

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