V S P M ACADEMY OF HIGHER EDUCATION ,NAGPUR vs. COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE

The present corrigendum is being issued to correct the inadvertent error in not mentioning the name of Authorized Representative on behalf of the assessee in the order dated 25-07-2023. Thus, the name of Shri Dr. Milind Bhusari shall be read as Authorized Representative on behalf of the assessee in place of NONE for all the assessees.