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[Cites 0, Cited by 0] [Section 11OA(5)] [Section 11OA] [Entire Act]

Union of India - Subsection

Section 11OA(5)(g) in Income Tax Rules, 1962

(g)"total allocable rentable area" means the total rentable area of all the proposed housing units or non-housing units but excluding the areas earmarked for common facilities and services.