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Deduction U/S 80-IB is Permissible Even If Construction is Not Acc. to Approved Plan: Bombay HC - (15 Feb 2018)

Bombay High Court has held that the deduction under section 80-IB is available to the assessee-Builder, even if the construction is not according to the plan approved by the authorities.

Tags : BOMBAY HIGH COURT   BUILDER   INCOME TAX  

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