Section 4(2) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(2)Where, in the case of any person specified in sub- section (2) of section 3, a deduction is required to be made under the Additional Emoluments (Compulsory Deposit) Ordinance, 1974 , (8 of 1974 .) the amount of the compulsory deposit which such person is liable to make under this Act for any assessment year shall be reduced by the amount deducted under that Ordinance during the financial year immediately preceding that assessment year; and where such deduction is equal to or exceeds the amount of such compulsory deposit, it shall not be necessary for such person to make a compulsory deposit for that assessment year.Explanation.-- When any Central Act repeals and replaces (with or without any modification) the Additional Emoluments (Compulsory Deposit) Ordinance, 1974 , (8 of 1974 .) the references to the said Ordinance in this sub- section shall be construed as references to such Central Act.
