Section 87 — Rebate to be allowed in computing income-tax.

Rebate to be allowed in computing income-tax.—(1) In computing the amount of income-tax on the total income of an assessee with which he is chargeable for any assessment year, there shall be allowed from the amount of income-tax (as computed before allowing the deductions under this Chapter), in accordance with and subject to the provisions of 4[5[sections 87A, 88], 88A, 88B, 88C, 88D and 88E], the deductions specified in those sections.

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