- In section 80CCD of the Income-tax Act, in sub-section (1), with effect from the 1st day of April, 2015,-(i)for the words, figures and letters "Where an assessee, being an individual employed by the Central Government or any other employer on or after the 1st day of January, 2004", the words, figures and letters "Where an assessee, being an individual employed by the Central Government on or after the 1st day of January, 2004 or, being an individual employed by any other employer" shall be substituted;(ii)after sub-section (1), the following sub-section shall be inserted, namely:-"(1A) The amount of deduction under sub-section (1) shall not exceed one hundred thousand rupees.".
