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[Cites 0, Cited by 0] [Section 11OA(2)] [Section 11OA] [Entire Act]

Union of India - Subsection

Section 11OA(2)(a) in Income Tax Rules, 1962

(a)the project shall have prior sanction of the competent authority empowered under the Scheme of Affordable Housing in Partnership framed by the Ministry of Housing and Urban Poverty Alleviation, Government of India;