Section 7 in The Taxation Laws (Amendment) Act, 2006
7. Amendment of section 35CCA.-
In section 35CCA of the Income- tax Act, after sub- section (2A), the following Explanation shall be inserted with effect from the 1st day of April, 2006 , namely:-Explanation.- The deduction, to which the assessee is entitled in respect of any sum paid to an association or institution for carrying out the programme of rural development referred to in sub- section 1, shall not be denied merely on the ground that subsequent to the payment of such sum by the assessee, the approval granted to such programme of rural development, or as the case may be, to the association or institution has been withdrawn.".
