Section 10(13)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 10(13)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(13)(ii) in The Income Tax Act, 1961

(ii)to an employee in lieu of or in commutation of an annuity on his retirement at or after a specified age or on his becoming incapacitated prior to such retirement; or

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Union of India - Subsection

Section 10(13)(ii) in The Income Tax Act, 1961