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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1) in Income Tax Rules, 1962

(1)Where an employee of a company owns shares in the company with a voting power exceeding ten per cent of the whole of such power, the sum of the contributions of the employee and employer to the recognized provident fund maintained by the company shall not exceed Rs. 250 in any month.