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[Cites 0, Cited by 0] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(13) in The Income Tax Act, 2025

(13)For the purposes of this section,––
(a)"pool corpus" and "individual corpus" shall have the same meaning as in Notification F. No. FX-1/3/2024-PR of the Department of Financial Services, dated the 24th January, 2025.
(b)"salary" includes dearness allowance, if the terms of employment so provide, but excludes all other allowances and perquisites.