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[Cites 0, Cited by 1] [Section 80GGA] [Entire Act]

Union of India - Subsection

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

(3)[ Notwithstanding anything contained in sub-section (1), no deduction under this section shall be allowed in the case of an assessee whose gross total income includes income which is chargeable under the head "Profits and gains of business or profession".