Section 80CCA(1)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80CCA(1)(i) in The Income Tax Act, 1961

(i)deposited any amount in accordance with such scheme as the Central Government may, by notification in the Official Gazette, specify in this behalf ][* * *] [ Certain words omitted by Act 49 of 1991, Section 25 (w.e.f. 1.10.1991).]; or

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Union of India - Subsection

Section 80CCA(1)(i) in The Income Tax Act, 1961