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[Cites 0, Cited by 1] [Section 115BAA(2)] [Section 115BAA] [Entire Act]

Union of India - Subsection

Section 115BAA(2)(i) in The Income Tax Act, 1961

(i)without any deduction under the provisions of section 10AA or clause (iia) of sub-section (1) of section 32 or section 32AD or section 33AB or section 33ABA or sub-clause (ii) or sub-clause (iia) or sub-clause (iii) of sub-section (1) or sub-section (2AA) or sub-section (2AB) of section 35 or section 35AD or section 35CCC or section 35CCD or under any provisions of Chapter VI-A under the heading "C.—Deductions in respect of certain incomes" other than the provisions of section 80JJAA;