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

[Cites 0, Cited by 1] [Section 80GGA(2)] [Section 80GGA] [Entire Act]

Union of India - Subsection

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

(bb)[ any sum paid by the assessee in the previous year to a public sector company or a local authority or to an association or institution approved by the National Committee, for carrying out any eligible project or scheme: [ Inserted by Act 49 of 1991, Section 27 (w.e.f. 1.4.1992).]

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Union of India - Subsection

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