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[Cites 0, Cited by 1] [Section 80D] [Entire Act]

Union of India - Subsection

Section 80D(1) in The Income Tax Act, 1961

(1)In computing the total income of an assessee, being an individual or a Hindu undivided family, there shall be deducted such sum, as specified in sub-section (2) or sub-section (3), payment of which is made by any mode, other than cash, in the previous year out of his income chargeable to tax.