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

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

Union of India - Subsection

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

(xiv)as a contribution by an individual to any pension fund set up by any Mutual Fund ] [referred to in clause (23-D)] [Substituted by Act 21 of 2006, Section 16, for " notified under clause (23-D)" (w.e.f. 1.4.2007).] [of section 10 or by the Administrator or the specified company, as the Central Government may, by notification in the Official Gazette, specify in this behalf; [Inserted by Act 18 of 2005, Section 21 (w.e.f. 1.4.2006).]

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Union of India - Subsection

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