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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(9) in The Income Tax Act, 1961

(9)[ No deduction from the amount of Income-tax shall be allowed under this section to an assessee, being an individual or a Hindu undivided family for the assessment year beginning on the 1st day of April, 2006 and subsequent years.] [ Inserted by Act 18 of 2005, Section 29 (w.e.f. 1.4.2006).]