Section 80GGA(2)(d) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80GGA(2)(d) in The Income Tax Act, 1961

(d)[ any sum paid by the assessee in the previous year to a rural development fund set up and notified by the Central Government for the purposes of clause (c) of sub-section (1) of section 35-CCA;] [ Inserted by Act 11 of 1983, Section 23 (w.e.f. 1.4.1983).]

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Union of India - Subsection

Section 80GGA(2)(d) in The Income Tax Act, 1961