(3)[ Where, in computing the total income of an association of persons or a body of individuals, any deduction is admissible under section 80-G or ] [Substituted by Act 18 of 1992, Section 41, for sub-Section (3) (w.e.f. 1.4.1993).][section 80-GGA if section 80-GGC] [ Substituted by Act 46 of 2003, Section 9, for " section 80-GGA" (w.e.f. 11.9.2003).][or section 80-HH or section 80-HHA or section 80-HHB or section 80-HHC or section 80-HHD or section 80-I or section 80-IA ] [Substituted by Act 18 of 1992, Section 41, for sub-Section (3) (w.e.f. 1.4.1993).][or section 80-IB] [ Inserted by Act 27 of 1999, Section 90 (w.e.f. 1.4.2000).],[or section 80-IC] [ Inserted by Act 22 of 2007, Section 22 (w.r.e.f. 1.4.2004).] [or section 80-ID or section 80-IE] [ Inserted by Act 22 of 2007, Section 22 (w.e.f. 1.4.2008).]or [section 80-J] [Section 80-J omitted by Act 33 of 1996, Section 29 (w.r.e.f. 1.4.1989).][or section 80-JJ] [Inserted by Act 25 of 1975, Section 24 (w.e.f. 1.4.1976).], [no deduction under the same section shall be made in computing the total income of a member of the association of persons or body of individuals in relation to the share of such member in the income of the association of persons or body of individuals.] [Substituted by Act 18 of 1992, Section 41, for sub-Section (3) (w.e.f. 1.4.1993).]
