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[Section 115A(b)(C)(d)] [Section 115A(b)(C)] [Section 115A(b)] [Section 115A] [Complete Act]
Central Government Act
Section 115A(b)(C)(d)(3) in The Income- Tax Act, 1995
(3) 1[ No deduction in respect of any expenditure or allowance shall be allowed to the assessee under sections 28 to 44C and section 57 in computing his or its income referred to in sub- section (1).