Omitted by the Finance (No. 2) Act, 1996, w.r.e.f. 1-4-1993
Deduction in respect of investment in certain new shares.
80CC. 32[Omitted by the Finance (No. 2) Act, 1996, w.r.e.f. 1-4-1993.]
Omitted by the Finance (No. 2) Act, 1996, w.r.e.f. 1-4-1993
Section Number
80CC
Chapter
Chapter VIA - DEDUCTIONS TO BE MADE IN COMPUTING TOTAL INCOME
Act
Income-tax Act, 1961
Year
2014
Deduction in respect of investment in certain new shares.
80CC. 32[Omitted by the Finance (No. 2) Act, 1996, w.r.e.f. 1-4-1993.]
32. Prior to its omission, section 80CC was inserted by the Finance Act, 1978, w.e.f. 1-4-1978 and later on amended by the Finance Act, 1982, w.e.f. 1-4-1983; Finance Act, 1984, w.e.f. 1-4-1984/1-4-1985; Taxation Laws (Amendment) Act, 1984, w.r.e.f. 1-4-1978; Finance Act, 1985, w.e.f. 1-4-1985; Finance Act, 1987, w.e.f. 1-4-1987; Finance Act, 1988, w.e.f. 1-4-1989/1-4-1990; Direct Tax Laws (Amendment) Act, 1989, w.e.f. 1-4-1989; Direct Tax Laws (Second Amendment) Act, 1989, w.e.f. 1-4-1990; Finance Act, 1989, w.e.f. 1-4-1990 and Finance Act, 1994, w.r.e.f. 1-4-1978.
