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[Cites 0, Cited by 0] [Section 35CCB] [Entire Act]

Union of India - Subsection

Section 35CCB(3) in The Income Tax Act, 1961

(3)Where a deduction under this section is claimed and allowed for any assessment year in respect of any expenditure referred to in sub-section (1), deduction shall not be allowed in respect of such expenditure under any other provision of this Act for the same or any other assessment year.