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[Cites 0, Cited by 1] [Section 80IB(10)] [Section 80IB] [Entire Act]

Union of India - Subsection

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

(i)in a case where the approval in respect of the housing project is obtained more than once, such housing project shall be deemed to have been approved on the date on which the building plan of such housing project is first approved by the local authority;