Section 115BAB(2)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115BAB(2)] [Section 115BAB] [Entire Act]

Union of India - Subsection

Section 115BAB(2)(iii) in The Income Tax Act, 1961

(iii)does not use any building previously used as a hotel or a convention centre, as the case may be, in respect of which deduction under section 80-ID has been claimed and allowed.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 115BAB(2)(iii) in The Income Tax Act, 1961