Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 178] [Entire Act] Union of India - Section Section 80T in The Income Tax Act, 1961 80T. Deduction in respect of long-term capital gains in the case of assessees other than companies. - [Omitted by the Finance Act, 1987 (11 of 1987), section 38 (w.e.f. 1-4-1988).]
