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Act - Finance Acts - 2023
Section No. - 36

In section 80C of the Income-tax Act, sub-section (7) shall be omitted

Act - Finance Acts - 2014
Section No. - 27

In section 80C of the Income-tax Act, in sub-section (1), for the words "one lakh rupees", the words …

Act - Finance Acts - 1976
Section No. - 16

In section 80C of the Income-tax Act, in clause (d) of sub-section (2), for the words "eight thousand rupees …

Act - Finance Acts - 2007
Section No. - 24

In section 80C of the Income-tax Act, in sub-section (2), after clause (xxi), the following clause … ‘(xxii)  as subscription to such bonds issued by the National Bank for …

Act - Finance Acts - 2015
Section No. - 16

In section 80C of the Income-tax Act … purposes of clause (viii)of that sub-section, in the case of an individual, the individual …

Act - Finance Acts - 1989
Section No. - 14

In section 80C of the Income-tax Act, in sub-section (2), in clause (h), with effect from the …

Act - Finance Acts - 2013
Section No. - 12

In section 80C of the Income-tax Act, in sub-section (3A), before the Explanation, the following proviso …

Act - Finance Acts - 2019 (No. 2)
Section No. - 23

In section 80C of the Income-tax Act, in sub-section (2), after clause (xxiv), the following clause …

Act - Finance Acts - 1979
Section No. - 10

In section 80C of the Income-tax Act, for sub-section (1), the following sub-section shall be substituted with effect from the …

Act - Finance Acts - 1975
Section No. - 10

In section 80C of the Income-tax Act, for sub-section (1), the following sub-section shall be substituted with effect from the …
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