Section 10(13A)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(13A)(b) in The Income Tax Act, 1961

(b)the assessee has not actually incurred expenditure on payment of rent (by whatever name called) in respect of the residential accommodation occupied by him ;

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Union of India - Subsection

Section 10(13A)(b) in The Income Tax Act, 1961