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ITAT, Delhi: Propagation of Yoga Qualifies as Medical Relief - (21 Feb 2017)

Delhi bench of Income Tax Appellate Tribunal (ITAT) has granted exemption status under Sections 11 and 12 of the Income Tax Act to Baba Ramdev’s Patanjali Yogpeeth and held that propagation of yoga qualifies as medical relief.

Tags : INCOME TAX APPELLATE TRIBUNAL   PATANJALI  

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