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Supreme Court Asks IT Department, CBDT to Upgrade its Software - (27 Sep 2024)

CIVIL

Supreme Court while hearing an appeal on imposition of surcharge due to an error in the Central Processing Centre of Revenue, has observed that the technological impediment cannot be a reason for harassing an assessee year after year and immediate steps must be taken to upgrade the software.

Tags : SUPREME COURT   SURCHARGE   CENTRAL PROCESSING CENTRE  

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