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[Cites 0, Cited by 0] [Section 80JJAA] [Entire Act]

Union of India - Subsection

Section 80JJAA(3) in The Income Tax Act, 1961

(3)The provisions of this section, as they stood immediately prior to their amendment by the Finance Act, 2016, shall apply to an assessee eligible to claim any deduction for any assessment year commencing on or before the 1st day of April, 2016.] [ Inserted by Act 10 of 2000, Section 39 (w.e.f. 1.4.2001).]