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Madras High Court Says ‘No Tax’ on VRS For Staffs of Sick PSU - (27 Mar 2017)

Madras High Court has said Voluntary Retirement Scheme (VRS) package, equal to salary for 72 months, paid to willing employees of Hindustan Photo Film (HPF) Manufacturing Company Limited in Ooty is in nature of compensation and no income tax should be deducted.

Tags : MADRAS HIGH COURT   VOLUNTARY RETIREMENT SCHEME  

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