Income Tax Department

Ministry of Finance, Government of India

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Which income is eligible for deduction under section 80TTB?

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FAQs on Section 80TTA and Section 80TTB

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​​​​ An assessee can claim a deduction under s​ection 80TTB in respect of the interest earned on deposits (including fixed deposits) held with the following:
a) A banking company including any bank or banking institution;
b) A co-operative society engaged in banking business (including co-operative land mortgage bank or co-operative land development bank); or
c) A post office