Income Tax Department

Ministry of Finance, Government of India

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Notification No.

Notification No. 9/2015 [F.No.178/3/2015-ITA-I]/SO 210(E)

Notification Date

21/01/2015

Upload Date

21/01/2015

Notification No. 9/2015 [F.No.178/3/2015-ITA-I]/SO 210(E)

SECTION 80C OF THE INCOME-TAX ACT, 1961 - DEDUCTIONS - IN RESPECT OF INSURANCE PREMIUM, ETC. - NOTIFIED PLAN UNDER SECTION 80C(2)(viii)

NOTIFICATION NO. 9/2015 [F.NO.178/3/2015-ITA-I]/SO 210(E), DATED 21-1-2015

In exercise of the powers conferred by clause (viii) of sub-section (2) of section 80C of the Income-tax Act, 1961 (43 of 1961), the Central Government hereby specifies the 'Sukanya Samriddhi Account' for the purposes of the said clause.

2. This notification shall come into force with effect from the date of its publication in the Official Gazette.

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