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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(v) in Income Tax Rules, 1962

(v)if the withdrawal is made for the repayment of loan previously raised for the purpose of construction or purchase of a house, the repayment of the loan should be made within three months of the withdrawal;