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Madras HC: No TDS on Monetary Benefits of Nuns/Priests - (26 Dec 2016)

Madras High Court has ruled that Nuns, Priests, Monks and other religious persons who are attached to religious orders and whose salaries and monetary benefits go to institutions since they are under 'civil death', cannot be subjected to Tax Deduction at Source.

Tags : MADRAS HIGH COURT   TAX DEDUCTION AT SOURCE   PRIESTS   MONKS   NUNS  

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