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Omission of section 80D6208143/25/2023 9:05:23 AMSection 80D of the Income-tax Act shall be omitted with effect from the 1st day of April 7https://www.incometaxindia.gov.in/Acts/Finance Acts/1984htmlFalsehtmActFinance Acts13EMPTYEMPTY198413896cd1-2b32-4ec2-8593-d8603ef8120d52854a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6173773/23/2023 8:08:57 AMIn section 80D of the Income-tax Act, in sub-section (2), in clause (a), after the 4https://www.incometaxindia.gov.in/Acts/Finance Acts/2010htmlFalsehtmActFinance Acts25Chapter IIIDIRECT TAXES201013896cd1-2b32-4ec2-8593-d8603ef8120d14288a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6194003/25/2023 6:30:58 AMIn section 80D of the Income-tax Act, in sub-section (1), for the words "six thousand 14https://www.incometaxindia.gov.in/Acts/Finance Acts/1996htmlFalsehtmActFinance Acts24EMPTYEMPTY199613896cd1-2b32-4ec2-8593-d8603ef8120d53650a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6219673/25/2023 7:25:06 AMIn section 80D of the Income-tax Act, in sub-section (1), for the words "three thousand 31https://www.incometaxindia.gov.in/Acts/Finance Acts/1992htmlFalsehtmActFinance Acts44EMPTYEMPTY199213896cd1-2b32-4ec2-8593-d8603ef8120d53410a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6174083/22/2023 10:05:09 AMIn section 80D of the Income-tax Act, in sub-section (2), in clause (a), after the words 53https://www.incometaxindia.gov.in/Acts/Finance Acts/2013htmlFalsehtmActFinance Acts14CHAPTER IIIDIRECT TAXES 201313896cd1-2b32-4ec2-8593-d8603ef8120d15261a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6203743/24/2023 11:07:43 AMIn section 80D of the Income-tax Act, in sub-section (1), with effect from the 1st day (a )  for the words "paid by him by cheque", the words "paid by him by any mode of 14https://www.incometaxindia.gov.in/Acts/Finance Acts/2007htmlFalsehtmActFinance Acts26Chapter IIIDIRECT TAXES200713896cd1-2b32-4ec2-8593-d8603ef8120d13078a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6216753/25/2023 9:16:28 AM9. In section 80D of the Income-tax Act, in sub-section (2), with effect from the 1st day (a) in clause (i), for the words "two thousand four hundred rupees", the words "four 8https://www.incometaxindia.gov.in/Acts/Finance Acts/1981htmlFalsehtmActFinance Acts9EMPTYEMPTY198113896cd1-2b32-4ec2-8593-d8603ef8120d52716a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6195583/24/2023 12:04:08 PMIn section 80D of the Income-tax Act, in sub-section (2), for the proviso, the "Provided that such insurance shall be in accordance with a scheme framed in this behalf by 20https://www.incometaxindia.gov.in/Acts/Finance Acts/2001htmlFalsehtmActFinance Acts37Chapter IIIDIRECT TAXES200113896cd1-2b32-4ec2-8593-d8603ef8120d10670a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6209883/25/2023 6:01:46 AMIn section 80D of the Income-tax Act, with effect from the 1st day of April, 2000 (a )  in sub-section (1), after clause (ii), the following proviso shall be inserted 4https://www.incometaxindia.gov.in/Acts/Finance Acts/1999htmlFalsehtmActFinance Acts40Chapter IIIDIRECT TAXES199913896cd1-2b32-4ec2-8593-d8603ef8120d9858a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80D6181563/22/2023 10:58:28 AMIn section 80D of the Income-tax Act, with effect from the 1st day of April, 2013 (a) in sub-section (1), for the words ", other than cash,", the words, brackets, figure and letter 142https://www.incometaxindia.gov.in/Acts/Finance Acts/2012htmlFalsehtmActFinance Acts26CHAPTER IIIDIRECT TAXES201213896cd1-2b32-4ec2-8593-d8603ef8120d14818a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in