Circular 8/2014, dated 31-3-2014 : Section 10(2A) of the Income-tax Act, 1961 - Firm - Share of profits to partner of firm - Clarification on interpretation of provisions of section 10(2A) in cases where income of firm is exempt
Circular No.
Circular 8/2014, dated 31-3-2014
Circular Date
31/03/2014
Upload Date
31/03/2014
Downloads
910110000000000049
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