Amendment of section 80CCC.

22. In section 80CCC of the Income-tax Act, for sub-section (3), the following sub-section shall be substituted with effect from the 1st day of April, 2006, namely :—

"(3) Where any amount paid or deposited by the assessee has been taken into account for the purposes of this section,—

         (a )  a rebate with reference to such amount shall not be allowed under section 88 for any assessment year ending before the 1st day of April, 2006;

         (b )  a deduction with reference to such amount shall not be allowed under section 80C for any assessment year beginning on or after the 1st day of April, 2006.".