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[Cites 0, Cited by 0] [Section 80HHF] [Entire Act]

Union of India - Subsection

Section 80HHF(4) in The Income Tax Act, 1961

(4)The deduction under sub-section (1) shall not be admissible unless the assessee furnishes in the prescribed form, alongwith the return of income, the report of an accountant, as defined in the Explanation below sub-section (2) of section 288, certifying that the deduction has been correctly claimed in accordance with the provisions of this section.