Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11OA(2)] [Section 11OA] [Entire Act]

Union of India - Subsection

Section 11OA(2)(g) in Income Tax Rules, 1962

(g)the remaining ten per cent or less of the total allocable rentable area of the project may comprise of other residential or commercial units;