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Union of India - Section

Section 18 in Finance Act, 2013

18. Amendment of section 80GGC.

- In section 80GGC of the Income-tax Act, before the Explanation, the following proviso shall be inserted with effect from the 1 st day of April, 2014, namely:-"Provided that no deduction shall be allowed under this section in respect of any sum contributed by way of cash.".