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[Cites 0, Cited by 2] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2) in The Income Tax Act, 1961

(2)Where the accumulated balance due to an employee participating in a recognised provident fund which is not included in his total income under the provisions of rule 8 of Part A of the Fourth Schedule becomes payable, super-tax shall be calculated in the manner provided in sub-rule (2) of rule 9 thereof.