Amendment of section 80CCG.
13. In section 80CCG of the Income-tax Act, with effect from the 1st day of April, 2014,—
| (i) | | after the words "acquired listed equity shares", the words "or listed units of an equity oriented fund" shall be inserted; |
| (ii) | | after the words "in such equity shares", the words "or units" shall be inserted; |
| (b) | | for sub-section (2), the following sub-section shall be substituted, namely:— |
| | "(2) The deduction under sub-section (1) shall be allowed in accordance with, and subject to, the provisions of this section for three consecutive assessment years, beginning with the assessment year relevant to the previous year in which the listed equity shares or listed units of equity oriented fund were first acquired."; |
| (c) | | in sub-section (3),— |
| (A) | | in clause (i), for the words "ten lakh rupees", the words "twelve lakh rupees" shall be substituted; |
| (B) | | in clause (iii), after the words "listed equity shares", the words "or listed units of equity oriented fund" shall be inserted; |
| (d) | | after sub-section (4), the following Explanation shall be inserted, namely:— |
| | 'Explanation.—For the purposes of this section, "equity oriented fund" shall have the meaning assigned to it in the Explanation to clause (38) of section 10.'. |