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Income Tax Appellate Tribunal, “C” BENCH, CHENNAI
Before: HON’BLE SHRI ABY T. VARKEY, JM & HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM
O R D E R Manoj Kumar Aggarwal (Accountant Member) 1. The registry placed on record a letter of the assessee wherein the assessee seeks withdrawal of the appeal on the ground that the time limit to seek registration u/s 80G has been extended by CBDT Circular No.07/2024 up-to 30-06-2024. The Ld. CIT-DR concurred with the same.
Accepting the prayer of the assessee, the appeal stand dismissed as withdrawn. Order pronounced on 24th June, 2024. (ABY T. VARKEY) (MANOJ KUMAR AGGARWAL) "ाियक सद" /JUDICIAL MEMBER लेखा सद" / ACCOUNTANT MEMBER चे2ई Chennai; िदनांक Dated :24-06-2024 DS आदेशकीEितिलिपअ'ेिषत/Copy of the Order forwarded to : 1. अपीलाथ"/Appellant 2. " थ"/Respondent 3. आयकरआयु;/CIT Chennai. 4. िवभागीय"ितिनिध/DR 5. गाड@फाईल/GF