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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(1) in The Income Tax Act, 2025

(1)An individual, being resident in India, who is certified by a medical authority, at any time during the tax year, as a person with disability or person with severe disability, shall be allowed a deduction of ₹ 75000 or ₹ 125000, respectively, while computing his total income.