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ITAT, Ahmedabad: Salary Deducted For Not Serving Notice Period is Not Taxable Income - (03 May 2017)

Income Tax Appellate Tribunal (ITAT), Ahmedabad has ruled that an amount deducted from an employee's salary for not serving out a notice period cannot be considered as taxable income.

Tags : INCOME TAX APPELLATE TRIBUNAL   NOTICE PERIOD  

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