Section 80IB(10)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 103] [Section 80IB(10)] [Section 80IB] [Entire Act]

Union of India - Subsection

Section 80IB(10)(c) in The Income Tax Act, 1961

(c)the residential unit has a maximum built-up area of one thousand square feet where such residential unit is situated within the city of Delhi or Mumbai or within twenty-five kilometres from the municipal limits of these cities and one thousand and five hundred square feet at ][any other place; ] [Substituted by Act 33 of 2009, Section 37, " any other place; and" (w.e.f. 1.4.2010).]

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Union of India - Subsection

Section 80IB(10)(c) in The Income Tax Act, 1961