ITAT: Interest Income Earned By Co-Operative Society Eligible For Deduction - (23 Jan 2023)
DIRECT TAXATION
Income Tax Appellate Tribunal, Mumbai has observed that the interest income earned by a co-operative society on its investments held with co-operative banks would be eligible for claim of deduction under section 80P(2)(d) of the Income Tax Act, 1961.
Tags : INCOME TAX APPELLATE TRIBUNAL INTEREST DEDUCTION
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