Section 80U — 3[Deduction in case of a person with disability.
Income-tax Act, 1961
3[Deduction in case of a person with disability.—4[(1) In computing the total income of an individual, being a resident, who, at any time during the previous year, is certified by the medical authority to be a person with disability, there shall be allowed a deduction of a sum of seventy-five thousand rupees:Open in Lexace · Ask the AI about this section
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