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

Union of India - Subsection

Section 80EEA(5) in The Income Tax Act, 1961

(5)For the purposes of this section,—
(a)the expression "financial institution" shall have the meaning assigned to it in clause (a) of sub-section (5) of section 80EE;
(b)the expression "stamp duty value" means value adopted or assessed or assessable by any authority of the Central Government or a State Government for the purpose of payment of stamp duty in respect of an immovable property.