(1)Where in the case of an assessee, being an individual employed by any employer, if the employer makes any contribution in his account under a pension scheme notified by the Central Government, the assessee shall be allowed a deduction in the computation of his total income, of the whole of the amount contributed by such employer as does not exceed—(a)14%, where such contribution is made by the employer being the Central Government or the State Government; and(b)10%, where such contribution is made by an employer other than an employer referred to in clause (a),of his salary in the tax year.
