Section 33ABA(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 33ABA(1)(a) in The Income Tax Act, 1961

(a)deposited with the State Bank of India any amount or amounts in an account (hereafter in this section referred to as the special account) maintained by the assessee with that Bank in accordance with, and for the purposes specified in, a scheme (hereafter in this section referred to as the scheme) approved in this behalf by the Government of India in the Ministry of Petroleum and Natural Gas; or

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Union of India - Subsection

Section 33ABA(1)(a) in The Income Tax Act, 1961