Section 295(2)(ee) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(ee) in The Income Tax Act, 1961

(ee)[ the conditions or limitations subject to which any payment of rent made by an assessee shall be deducted under section 80-GG; [Inserted by Act 41 of 1975, Section 79 (w.e.f. 1.4.1976).]

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Union of India - Subsection

Section 295(2)(ee) in The Income Tax Act, 1961