(2)The deduction under sub-section (1) shall be allowed for a tax year as follows:—(a)in case of an assessee mentioned in sub-section (1)(a) or (c), the whole of the interest up to a maximum amount of ₹ 10000 on deposits in a savings account, excluding time deposits;(b)in case of an assessee mentioned in sub-section (1)(b), the whole of the interest up to a maximum amount of ₹ 50000 on deposits in any account, including time deposits.
