(1)Where an assessee incurs any expenditure by way of payment of any sum-(a)to an association or institution, which has as its object the undertaking of any programme of rural development, to be used for carrying out any programme of rural development approved by the prescribed authority;or(b)to an association or institution, which has as its object the training of persons for implementing programmes of rural development; or(c)[ to a rural development fund set up and notified by the Central Government in this ] [Substituted by Act 21 of 1979, Section 5, for sub-Section (1) (w.e.f. 1.6.1979).][behalf; or] [ Substituted by Act 22 of 1995, Section 9, for " behalf" (w.e.f. 1.4.1996).](d)[ to the National Urban Poverty Eradication Fund set up and notified by the Central Government in this behalf, ] [ Inserted by Act 22 of 1995, Section 9 (w.e.f. 1.4.1996).][the assessee shall, subject to the provisions of sub-section (2), be allowed a deduction of the amount of such expenditure incurred during the previous year.] [Substituted by Act 21 of 1979, Section 5, for sub-Section (1) (w.e.f. 1.6.1979).]
