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Union of India - Section

Section 11B in Income Tax Rules, 1962

11B. Conditions for allowance for deduction under section 80GG.

- The deduction to be allowed under section 80GG in respect of any expenditure incurred by an assessee towards payment of rent for any furnished or un-furnished accommodation occupied by him for the purposes of his own residence shall be allowed subject to the condition that the assessee files the declaration in Form No. 10BA.