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[Cites 0, Cited by 0] [Section 44DB] [Entire Act]

Union of India - Subsection

Section 44DB(1) in The Income Tax Act, 1961

(1)The deduction under section 32, section 35-D, section 35-DD or section 35-DDA shall, in a case where business reorganisation of a co-operative bank has taken place during the financial year, be allowed in accordance with the provisions of this section.