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SC Seeks Centre's Reply on Denial of Tax Relief to Congress in Year 1994-95 - (02 Aug 2016)

SC has sought answers from Centre on petition filed by Congress, over not getting exemption from paying tax under Section 13A of I-T Act for year 1994-95 and alleging that Delhi HC has failed to understand dynamics of the process and accounting while denying it the benefits.

Tags : SC   CENTRE   DELHI HC   CONGRESS  

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