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Union of India - Section

Section 73 in Finance Act, 1999

73. Amendment of section 194K.

- In section 194K of the Income-tax Act, in sub-section (1), the following proviso shall be inserted with effect from the 1st day of June, 1999, namely-"Provided that no deduction shall be made under this sub-section from any such income credited or paid on or after the 1st day of June, 1999.".