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ITAT, Mumbai: Individuals Paying for Residential Houses Will Get Complete Tax Benefits - (02 May 2017)

Income Tax Appellate Tribunal (Mumbai bench) has held that if entire investment for purchase of a new residential house, along with stamp duty and registration charges, has been made by an individual, he should get full benefit of relevant income tax (I-T) exemptions.

Tags : INCOME TAX APPELLATE TRIBUNAL   RESIDENTIAL HOUSES  

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