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

Union of India - Subsection

Section 80EE(1) in The Income Tax Act, 1961

(1)In computing the total income of an assessee, being an individual, there shall be deducted, in accordance with and subject to the provisions of this section, interest payable on loan taken by him from any financial institution for the purpose of acquisition of a residential property.