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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3)(v) in Income Tax Rules, 1962

(v)where the withdrawal is for construction of a house, the payment of the withdrawal may be sanctioned in such number of instalments (not exceeding four) as the trustees of the fund think fit;