Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act] Union of India - Subsection Section 131(2)(c) in The Income Tax Act, 2025 (c)the assessee does not own any residential house property on the date of sanction of loan.