Section 17(1)(viii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 17(1)(viii) in The Income Tax Act, 1961

(viii)[ the contribution made by the ] [ Inserted by Act 23 of 2004, Section 7 (w.e.f. 1.4.2004).][Central Government] [ Substituted by Act 22 of 2007, Section 11, for " Central Government" (w.r.e.f. 1.4.2004).][or any other employer in the previous year, to the account of an employee under a pension scheme referred to in section 80-CCD;] [ Inserted by Act 23 of 2004, Section 7 (w.e.f. 1.4.2004).]

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Union of India - Subsection

Section 17(1)(viii) in The Income Tax Act, 1961