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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(2) in The Income Tax Act, 2025

(2)Deduction for contributions made as per sub-section (1) shall not be allowed, if—
(a)the gross total income of the assessee includes income which is chargeable under the head "Profits and gains of business or profession"; or
(b)the contribution is made in cash exceeding ₹ 2000.