Section 10(15)(g) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(15)(g) in The Income Tax Act, 1961

(g)by a public company formed and registered in India with the main object of carrying on the business of providing long-term finance for construction or purchase of houses in India for residential purposes, being a company eligible for deduction under clause (viii) of sub-section (1) of section 36 on any moneys borrowed by it in foreign currency from sources outside India under a loan agreement approved by the Central Government before the 1st day of June, 2003, to the extent to which such interest does not exceed the amount of interest calculated at the rate approved by the Central Government in this behalf, having regard to the terms of the loan and its repayment.

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Union of India - Subsection

Section 10(15)(g) in The Income Tax Act, 1961