-The income chargeable under the head "Income from other sources" shall be computed after making the following deductions, namely:-(i)[in the case of dividends, other than dividends referred to in section 115-O] [ Substituted by Act 32 of 2003, Section 32, for " in the case of dividends" (w.e.f. 1.4.2004).]. [or interest on securities] [ Inserted by Act 26 of 1988, Section 19 (w.e.f. 1.4.1989).], any reasonable sum paid by way of commission or remuneration to a banker or any other person for the purpose of releasing such dividend [or interest] [Inserted by Act 26 of 1988, Section 19 (w.e.f. 1.4.1989).] on behalf of the assessee;(ia)[ in the case of income of the nature referred to in sub-clause (x) of clause (24) of section 2 which is chargeable to income-tax under the head "Income from other sources", deductions, so far as may be, in accordance with the provisions of clause (va) of sub-section (1) of section 36;] [ Inserted by Act 11 of 1987, Section 27 (w.e.f. 1.4.1988).](ii)in the case of income of the nature referred to in clauses (ii) and (iii) of sub-section (2) of section 56, deductions, so far as may be, in accordance with the provisions of sub-clause (ii) of clause (a) and clause (c) of section 30, section 31, [sub-sections (1) ] [Substituted by Act 42 of 1970, Section 14, for certain words (w.e.f. 1.4.1971).][* * *] [ Certain words omitted by Act 46 of 1986, Section 32 (w.e.f. 1.4.1988).][and (2) of section 32] [Substituted by Act 42 of 1970, Section 14, for certain words (w.e.f. 1.4.1971).] and subject to the provisions of [section 38] [ Substituted by Act 46 of 1986, Section 32, for certain words (w.e.f. 1.4.1990).];(iia)[ in the case of income in the nature of family pension, a deduction of a sum equal to thirty-three and one-third per cent. of such income or ] [Inserted by Act 13 of 1989, Section 13 (w.e.f. 1.4.1990).][fifteen thousand rupees] [ Substituted by Act 26 of 1997, Section 20, for certain words (w.e.f. 1.4.1998).][, whichever is less. [Inserted by Act 13 of 1989, Section 13 (w.e.f. 1.4.1990).]Explanation. - For the purposes of this clause, "family pension" means a regular monthly amount payable by the employer to a person belonging to the family of an employee in the event of his death;](iii)any other expenditure (not being in the nature of capital expenditure) laid out or expended wholly and exclusively for the purpose of making or earning such income.(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).][* * *] [ Proviso omitted by Act 32 of 1994, Section 19 (w.r.e.f. 1.4.1995).][* * *] [ Explanation omitted by Act 26 of 1988, Section 19 (w.e.f. 1.4.1989).]
