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[Cites 0, Cited by 0] [Section 80EEA] [Entire Act]

Union of India - Subsection

Section 80EEA(2) in The Income Tax Act, 1961

(2)The deduction under sub-section (1) shall not exceed one lakh and fifty thousand rupees and shall be allowed in computing the total income of the individual for the assessment year beginning on the 1st day of April, 2020 and subsequent assessment years.