Section 80C(2)(v) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 80C(2)] [Section 80C] [Entire Act]

Union of India - Subsection

Section 80C(2)(v) in The Income Tax Act, 1961

(v)as a contribution to any provident fund set up by the Central Government and notified by it in this behalf in the Official Gazette, where such contribution is to an account standing in the name of any person specified in sub-section (4);

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Union of India - Subsection

Section 80C(2)(v) in The Income Tax Act, 1961