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[Cites 0, Cited by 0] [Section 194C(7)] [Section 194C] [Entire Act]

Union of India - Subsection

Section 194C(7)(f) in The Income Tax Act, 1961

(f)any authority, constituted in India by or under any law, engaged either for the purpose of dealing with and satisfying the need for housing accommodation or for the purpose of planning, development or improvement of cities, towns and villages, or for both; or