(3)The deduction under sub-section (7) shall be subject to the following conditions, namely:-(i)the loan has been sanctioned by the financial institution during the period beginning on the 1st day of April, 2013 and ending on the 31st day of March, 2014;(ii)the amount of loan sanctioned for acquisition of the residential house property does not exceed twenty-five lakh rupees;(iii)the value of the residential house property does not exceed forty lakh rupees;(iv)the assessee does not own any residential house property on the date of sanction of the loan.
