Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(d) in The Income-Tax Welfare Fund Rules, 1998 (d)Construction/hiring/leasing of holiday homes in places of tourist/ pilgrimage interest and departmental guest houses in Metropolitan cities for the use of departmental staff.
