Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115AB] [Entire Act] Union of India - Subsection Section 115AB(3) in The Income Tax Act, 1961 (3)[ No deduction in respect of any expenditure or allowance shall be allowed to the assessee under sections 28 to 44-C and section 57 in computing his or its income referred to in sub-section (1).
