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[Cites 0, Cited by 132] [Section 40A(7)] [Section 40A] [Entire Act]

Union of India - Subsection

Section 40A(7)(b) in The Income Tax Act, 1961

(b)Nothing in clause (a) shall apply in relation to any provision made by the assessee for the purpose of payment of a sum by way of any contribution towards an approved gratuity fund, or for the purpose of payment of any gratuity, that has become payable during the previous year.