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[Cites 0, Cited by 0] [Section 80CCC(3)] [Section 80CCC] [Entire Act]

Union of India - Subsection

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

(a)a rebate with reference to such amount shall not be allowed under section 88 for any assessment year ending before the 1st day of April, 2006;