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[Cites 0, Cited by 0] [Section 80JJAA(2)] [Section 80JJAA] [Entire Act]

Union of India - Subsection

Section 80JJAA(2)(iii) in The Income Tax Act, 1961

(iii)"emoluments" means any sum paid or payable to an employee in lieu of his employment by whatever name called, but does not include -