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Del. HC: Loans and Advances by NOIDA are Not Commercial Activities, Hence Eligible for Exemption - (15 Jul 2024)

DIRECT TAXATION

Delhi High Court has held that loans and advances extended by the New Okhla Industrial Development Authority (NOIDA) do not come within the ambit of commercial activity and hence are eligible for exemption under Section 10(46) of the Income Tax Act, 1961.

Tags : DELHI HIGH COURT   NOIDA   COMMERCIAL ACTIVITY  

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