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Union of India - Section

Section 11 in The Taxation Laws (Amendment) Act, 2006

11. Amendment of section 80GGA.-

In section 80GGA of the Income- tax Act, in sub- section (2), with effect from the 1st day of April, 2006 ,-
(a)after clause (aa), the following Explanation shall be inserted, namely:-" Explanation.- The deduction, to which the assessee is entitled in respect of any sum paid to a scientific research association, University, college or other institution to which clause (a) or clause (aa) applies, shall not be denied merely on the ground that, subsequent to the payment of such sum by the assessee, the approval to such association, University, college or other institution referred to in clause (a) or clause (aa), as the case may be, has been withdrawn;
(b)after clause (b), the following Explanation shall be inserted, namely:-
Explanation.- The deduction, to which the assessee is entitled in respect of any sum paid to an association or institution for carrying out the programme of rural development to which this clause applies, shall not be denied merely on the ground that subsequent to the payment of such sum by the assessee, the approval granted to such programme, or as the case may be, to the association or institution has been withdrawn.
(c)in clause (bb), the Explanation shall be numbered as Explanation 2 thereof and before the Explanation 2 as so numbered, the following Explanation shall be inserted, namely:-
Explanation 1.- The deduction, to which the assessee is entitled in respect of any sum paid to a public sector company, or to a local authority or to an association or institution for carrying out the eligible project or scheme referred to in section 35AC, shall not be denied merely on the ground that subsequent to the payment of such sum by the assessee,-
(a)the approval granted to such association or institution has been withdrawn; or
(b)the notification notifying the eligible project or scheme referred to in section 35AC carried out by the public sector company, or local authority or association or institution has been withdrawn.".