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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(g) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(g)Income tax returns filed under the provisions of the Income tax Act, 1961(Central Act No.43 of 1961) for three financial years preceding the application or in case the applicant was exempted from filing returns under the provisions of the Income tax Act, 1961(Central Act No.43 of 1961) for any of the three year preceding the application, a declaration to such effect;