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[Cites 0, Cited by 17] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(a) in The Income Tax Act, 1961

(a)where the premises are occupied by the assessee-
(i)as a tenant, the rent paid for such premises; and further if he has undertaken to bear the cost of repairs to the premises, the amount paid on account of such repairs;
(ii)otherwise than as a tenant, the amount paid by him on account of current repairs to the premises;