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Amendment of section 80E6205103/25/2023 5:54:01 AMIn section 80E of the Income-tax Act, in sub-section (1), in the proviso, for the words 68https://www.incometaxindia.gov.in/Acts/Finance Acts/2000htmlFalsehtmActFinance Acts30Chapter IIIDIRECT TAXES200013896cd1-2b32-4ec2-8593-d8603ef8120d10248a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80E6208153/25/2023 9:05:23 AMIn, section 80E of the Income-tax Act, in sub-section (1), after the Words "he has paid 1https://www.incometaxindia.gov.in/Acts/Finance Acts/1984htmlFalsehtmActFinance Acts14EMPTYEMPTY198413896cd1-2b32-4ec2-8593-d8603ef8120d52855a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80E6203753/24/2023 11:07:43 AMIn section 80E of the Income-tax Act, with effect from the 1st day of April, 2008 (i )  in sub-section (1), after the words "higher education", the words "or for the purpose 79https://www.incometaxindia.gov.in/Acts/Finance Acts/2007htmlFalsehtmActFinance Acts27Chapter IIIDIRECT TAXES200713896cd1-2b32-4ec2-8593-d8603ef8120d13082a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of section 80E6180073/23/2023 10:04:00 AMIn section 80E of the Income-tax Act, in sub-section (3), with effect from the 1st day (i )  for clause (c), the following clause shall be substituted, namely 43https://www.incometaxindia.gov.in/Acts/Finance Acts/2009htmlFalsehtmActFinance Acts32Chapter IIIDIRECT TAXES200913896cd1-2b32-4ec2-8593-d8603ef8120d13913a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Insertion of new section 80E6194173/25/2023 6:58:30 AMInsertion of new section 80 E After section 80DD of the Income-tax Act, the following section shall be inserted with effect from the 1st day of April, 1995, namely 30976https://www.incometaxindia.gov.in/Acts/Finance Acts/1994htmlFalsehtmActFinance Acts23EMPTYEMPTY199413896cd1-2b32-4ec2-8593-d8603ef8120d53540a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification: 157 Date of Issue : 21/6/20022646653/31/2023 10:39:31 PMclause (b) of sub-section (3) of section 80E of the Income-tax Act, 1961 (43 of 1961 Ltd. (HDFC) as a financial institution for the purpose of section 80E of the said Act29https://www.incometaxindia.gov.in/Communications/NotificationhtmlFalsehtmNotification|35AC|2002-06-20T18:30:00.0000000Z20028f5119bc-7835-4673-bf0f-3474ae9bd9c62742a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For individuals being a resident (other than not ordinarily resident) having total income up to Rs.50 lakh, having Income from Salaries, one house property, other sources (Interest etc.), and agricultural income up to Rs.5 thousand86653112/23/2023 5:45:50 AMFORM ITR-1 SAHAJ INDIAN INCOME TAX RETURN [For individuals being a resident (other than drop down to be provided in e-filing utility) 80E 80EE 80EEA 80EEB 80G (Details are to be https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2024pdfFalsepdfFormIncome-tax Rules|139|ITR-1 SAHAJ20249cb610e6-fe06-4f0f-a1f8-6be8abb7512c788a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
For Individuals, HUFs and Firms (other than LLP) being a resident having total income upto Rs.50 lakh and having income from business and profession which is computed under sections 44AD, 44ADA or 44AE86653212/23/2023 5:44:38 AMFORM ITR-4 SUGAM INDIAN INCOME TAX RETURN [For Individuals, HUFs and Firms (other than LLP down to be provided in e-filing utility C9 80E C10 80EE C11 80EEA C12 80EEB C13 80G https://www.incometaxindia.gov.in/Forms/Income-Tax Rules/2024pdfFalsepdfFormIncome-tax Rules|139|ITR-4 Sugam20249cb610e6-fe06-4f0f-a1f8-6be8abb7512c789a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Notification No. 36/2019 : Amendment of Form No. 16 and Form No. 24Q398054/16/2019 4:54:48 AM( " गए )*   सि हत ) वेतन या मजदू री के बद ल े ( , या उसके  C? * , ला भ, %@G Deduction in respect of interest on loan taken for higher education under section 80E Rs 355https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2019-04-11T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c267a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in
Amendment of rule 31AA, Form 27EQ396737/27/2020 7:50:36 AM[भाग II—खण्‍ड 3(i)] भारत‍का‍राजपत्र‍:‍असाधारण 7 BSR Code of branch/Receipt Number of Form No. 24G Date on 1047https://www.incometaxindia.gov.in/News/Forms/AllItems.aspxpdfFalsepdfNews2020-07-23T18:30:00.0000000Zd314f41b-9f7e-47e9-8dec-841d42e3c73c344a70a4758-4931-403d-8a28-e1255b78386dhttps://www.incometaxindia.gov.in