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[Cites 0, Cited by 0] [Section 17C] [Entire Act]

Union of India - Subsection

Section 17C(iii) in Income Tax Rules, 1962

(iii)deposits made with an 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;