Section 70(3)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 70(3)(ii) in Income Tax Rules, 1962

(ii)the employee had availed of the first withdrawal for making initial payment towards allotment or purchase of a house from any of the agencies referred to in the second proviso to clause (d) of sub-rule (1) of rule 68 and now proposes to withdraw the amount for completing the transaction and for acquiring ownership of the house so purchased; or

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Union of India - Subsection

Section 70(3)(ii) in Income Tax Rules, 1962