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Pat. HC: Section 45(5A) of Income Tax Act cannot be Treated as Retrospective - (17 May 2023)

DIRECT TAXATION

Patna High Court has held that Section 45(5A) of Income Tax Act 1961 can’t be treated as retrospective, and stated that there is presumption against retrospective operation of statute & statute is not to be construed to have greater retrospective operation than its language renders necessary.

Tags : PATNA HIGH COURT   INCOME TAX ACT   RETROSPECTIVE  

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