Deduction to be made in computing total income
CHAPTER VIA
DEDUCTIONS TO BE MADE IN COMPUTING
TOTAL INCOME
A. General
Deduction to be made in computing total income.
80A. (1) In computing the total income of an assessee, there shall be allowed from this gross total income, in accordance with and subject to the provisions of this Chapter, the deductions specified in sections 80C to 80U .
(2) The aggregate amount of the deductions under this Chapter shall not, in any case, exceed the gross total income of the assessee.
(3) Where, in computing the total income of a firm, association of persons or body of individuals, any deduction is admissible under section 80G or section 80H or section 80J or section 80K or 1[section 80MM or section 80N or section 80O] or section 80QQ or section 80S or section 80T 2[or section 80TT], no deduction under the same section shall be made in computing the total income of a partner of the firm or, as the case may be, of a member of the association of persons or body of individuals in relation to the share of such partner in the income of the firm or the share of such member in the income of the association of persons or body of individuals.
[As amended by the Finance Act, 1972]