Section 80C(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 7] [Section 80C(2)] [Section 80C] [Entire Act]

Union of India - Subsection

Section 80C(2)(b) in The Income Tax Act, 1961

(b)any authority constituted in India by or under any law enacted either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both, as the Central Government may, by notification in the Official Gazette, specify in this behalf;

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Union of India - Subsection

Section 80C(2)(b) in The Income Tax Act, 1961