Section 88(7)(C) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7)(C) in The Income Tax Act, 1961

(C)[ the cost of any addition or alteration to, or renovation or repair of, the house property which is carried out after the issue of the completion certificate in respect of the house property by the authority competent to issue such certificate or after the house property or any part thereof has either been occupied by the assessee or any other person on his behalf or been let out; or [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]

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Union of India - Subsection

Section 88(7)(C) in The Income Tax Act, 1961