Section 80C(2)(xviii) in The Income Tax Act, 1961

[Cites 0, Cited by 2] [Section 80C(2)] [Section 80C] [Entire Act]

Union of India - Subsection

Section 80C(2)(xviii) in The Income Tax Act, 1961

(xviii)for the purposes of purchase or construction of a residential house property the income from which is chargeable to tax under the head "Income from house property" (or which would, if it had not been used for the assessee's own residence, have been chargeable to tax under that head), where such payments made towards or by way of -

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 80C(2)(xviii) in The Income Tax Act, 1961