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Union of India - Section

Section 7 in The Finance Act, 2018

7. Amendment of section 16.

- In section 16 of the Income-tax Act, after clause (i) [as omitted by section 6 of the Finance Act, 2005], the following clause shall be inserted with effect from the 1st day of April, 2019, namely: -"(ia) a deduction of forty thousand rupees or the amount of the salary, whichever is less;".