Section 80IBA(2)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80IBA(2)(i) in The Income Tax Act, 1961

(i)where the approval in respect of a housing project is obtained more than once, the project shall be deemed to have been approved on the date on which the building plan of such housing project was first approved by the competent authority; and

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Union of India - Subsection

Section 80IBA(2)(i) in The Income Tax Act, 1961