Section 80GGA(2)(e) in The Income Tax Act, 1961

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Union of India - Subsection

Section 80GGA(2)(e) in The Income Tax Act, 1961

(e)[ any sum paid by the assessee in the previous year to the National Urban Poverty Eradication Fund set up and notified by the Central Government for the purposes of clause (d) of sub-section (1) of section 35-CCA.] [ Inserted by Act 22 of 1995, Section 17 (w.e.f. 1.4.1996).]

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Union of India - Subsection

Section 80GGA(2)(e) in The Income Tax Act, 1961