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[Cites 0, Cited by 48] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(iv) in The Income Tax Act, 1961

(iv)[ in the case of income of the nature referred to in clause (viii) of sub-section (2) of section 56, a deduction of a sum equal to fifty per cent. of such income and no deduction shall be allowed under any other clause of this section.] [ Inserted by Act 33 of 2009, Section 27 (w.e.f. 1.4.2010).]