Section 88(2)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 88(2)(iii) in The Income Tax Act, 1961

(iii)by way of deduction from the salary payable by or on behalf of the Government to any individual being a sum deducted in accordance with the conditions of his service, for the purpose of securing to him a deferred annuity or making provision for his wife or children, insofar as the sum so deducted does not exceed one-fifth of the salary;

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Union of India - Subsection

Section 88(2)(iii) in The Income Tax Act, 1961