Section 17(1)(vi) in The Income Tax Act, 1961

[Cites 0, Cited by 4] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(vi) in The Income Tax Act, 1961

(vi)the annual accretion to the balance at the credit of an employee participating in a recognised provident fund, to the extent to which it is chargeable to tax under rule 6 of Part A of the Fourth Schedule; and

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Union of India - Subsection

Section 17(1)(vi) in The Income Tax Act, 1961