Limit on deductions under sections 80C, 80CCC and 80CCD
The following section 80CCE shall be inserted after section 80CCD by the Finance Act, 2005, w.e.f. 1-4-2006 :
Limit on deductions under sections 80C, 80CCC and 80CCD.
80CCE. The aggregate amount of deductions under section 80C, section 80CCC and section 80CCD shall not, in any case, exceed one lakh rupees.