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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2)(vi) in Income Tax Rules, 1962

(vi)where the withdrawal is for the construction of a house, it shall be permitted in two or more equal instalments (not exceeding four), a later instalment being permitted only after verification by the trustees about the actual utilisation of the earlier withdrawal;