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Raj HC: No Penalty on Assessee u/s 270A IT Act, Once Deduction Claim for Education Cess is Withdrawn - (05 Jan 2024)

DIRECT TAXATION

Rajasthan High Court has held that no penalty shall be imposed on the Assessee under Section 270A of Income-Tax Act, 1961, once the deduction claim for education cess has been withdrawn.

Tags : RAJASTHAN HIGH COURT   EDUCATION CESS   DEDUCTION CLAIM   INCOME-TAX ACT  

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