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ITAT, Mumbai: No Income Tax on Gift made by HUF to its Member - (29 May 2017)

ITAT, Mumbai has held that Gift given by an HUF to its member is not taxable in hands of member under Income Tax Act since “HUF” can be treated as “related person” under the provision of s. 56 of Act.

Tags : ITAT   MUMBAI   GIFT   INCOME TAX  

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