Section 80IBA(2)(g) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80IBA(2)(g) in The Income Tax Act, 1961

(g)where a residential unit in the housing project is allotted to an individual, no other residential unit in the housing project shall be allotted to the individual or the spouse or the minor children of such individual;

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Union of India - Subsection

Section 80IBA(2)(g) in The Income Tax Act, 1961