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SC: Statutory Corporation Can Deduct under S.36(1)(viii) Only for Income from Long-Term Finance - (11 Dec 2025)

DIRECT TAXATION

Supreme Court held that a statutory corporation cannot claim the 40% deduction under Section 36(1)(viii) of the Income Tax Act for income earned outside its core activity of providing long-term finance for industrial, agricultural, or infrastructure development in India.

Tags : STATUTORY CORPORATION   FINANCE   INCOME TAX ACT  

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