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SC: NBFC & Leasing Co. Not Liable to Pay Interest Tax on Installments Under Hire Purchase Agreement - (05 Jan 2023)

OTHER TAXES

Supreme Court has held that non-banking finance (NBFC) and leasing companies are not liable to pay tax on the interest component included in the hire-purchase installment paid under the hire purchase agreement.

Tags : SUPREME COURT   NON-BANKING FINANCE   HIRE PURCHASE AGREEMENT  

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