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

Union of India - Subsection

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

(2)[ The deduction specified in sub-section (1) shall be allowed in computing the total income in respect of the initial assessment year and seven assessment years immediately succeeding the initial assessment year or until the interest referred to in sub-section (1) is paid by the assessee in full, whichever is earlier.