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[Cites 0, Cited by 1] [Section 80GGA] [Entire Act]

Union of India - Subsection

Section 80GGA(4) in The Income Tax Act, 1961

(4)Where a deduction under this section is claimed and allowed for any assessment year in respect of any payments of the nature specified in sub-section (2), deduction shall not be allowed in respect of such payments under any other provision of this Act for the same or any other assessment year.] [Inserted by Act 21 of 1979, Section 11 (w.e.f. 1.4.1980).]