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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 98 in Income Tax Rules, 1962

98. Definitions.

- In this Part-
(a)"beneficiary" means a person referred to in clause (b) of rule 3 of Part C of the Fourth Schedule for whom provision of gratuity is made;
(b)"fund" means a "gratuity fund"; and
(c)"trust" means the trust under which the fund is established and "trustee" means a trustee thereof.