(3)[ Any deduction allowable under the provisions of sections 30 to 38 shall, for the purposes of sub-section (1), be deemed to have been already given full effect to and no further deduction under those sections shall be allowed:] [Inserted by Act 32 of 1994, Section 16 (w.e.f. 1.4.1994).][Provided that where the assessee is a firm, the salary and interest paid to its partners shall be deducted from the income computed under sub-section (1) subject to the conditions and limits specified in clause (b) of section 40.] [ Inserted by Act 26 of 1997, Section 13 (w.r.e.f. 1.4.1994).]
