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[Cites 0, Cited by 35] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(38) in The Income Tax Act, 1961

(38)"recognised provident fund" means a provident fund which has been and continues to be recognised by the Principal Chief Commissioner or Chief Commissioner or Principal Commissioner or Commissioner in accordance with the rules contained in Part A of the Fourth Schedule, and includes a provident fund established under a scheme framed under the Employees' Provident Funds Act, 1952 (19 of 1952) ;