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[Cites 0, Cited by 2] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in Finance Act, 1999

(2)and approved by the Board in this behalf for the maintenance of handicapped dependant, the assesses shall, in accordance with and subject to the provisions of this section, be allowed a deduction of a sum of forty thousand rupees in respect of the previous year.".