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assessee. Accordingly, ground No.5 is allowed for statistical purposes.
In the result, the appeal of the assessee is partly allowed for statistical purposes.
Order pronounced in the open Court on 30/08/2024.
Sd/- [SUDHANSHU SRIVASTAVA] JUDICIAL MEMBER
DATED:30/08/2024
JJ:
Copy forwarded to:
- 1. Appellant - 2. Respondent - 3. CIT(A) - 4. CIT - 5. DR
By order
Assistant Registrar