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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974

(3)For the purposes of the deduction under section 80L of the Income- tax Act, interest received on a compulsory deposit shall be deemed to be interest received on a deposit with a banking company to which the Banking Regulation Act, 1949 , applies.