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[Cites 0, Cited by 56] [Entire Act]

Union of India - Section

Section 4 in The Payment Of Bonus Act, 1965

4. Computation of gross profits.—

The gross profits derived by an employer from an establishment in respect of the accounting year shall—
(a)in the case of a banking company, be calculated in the manner specified in the First Schedule;
(b)in any other case, be calculated in the manner specified in the Second Schedule.