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[Cites 0, Cited by 0] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(3) in The Income Tax Act, 2025

(3)Deduction under sub-section (1)(a) and (b) shall not be denied merely on the ground that subsequent to the payment of such sum by the assessee, approval to such association, University, college, other institution referred therein has been withdrawn.