- [(1)] [ Section 58 renumbered as sub-Section (1) thereof by Act 19 of 1968, Section 8 (w.e.f. 1.4.1968).] Notwithstanding anything to the contrary contained in section 57, the following amounts shall not be deductible in computing the income chargeable under the head "Income from other sources", namely-(a)in the case of any assessee,-(i)any personal expenses of the assessee;(ia)[ any expenditure of the nature referred to in ] [Inserted by Act 32 of 1985, Section 15 (w.e.f. 1.4.1986).][sub-section (12)] [Omitted by Act 18 of 1992, Section 17 (w.e.f. 1.4.1993).] [of section 40-A; ] [Inserted by Act 32 of 1985, Section 15 (w.e.f. 1.4.1986).](ii)any interest chargeable under this Act which is payable outside India (not being interest on a loan issued for public subscription before the 1st day of April, 1938) on which tax has not been paid or deducted under Chapter XVII-B [* * *] [ Certain words omitted by Act 26 of 1988, Section 20 (w.e.f. 1.4.1989).];(iii)any payment which is chargeable under the head "Salaries", if it is payable outside India, unless tax has been paid thereon or deducted therefrom under Chapter XVII-B;(iv)[* * *] [ Sub-Clause (iv) omitted by Act 32 of 1971, Section 12 (w.e.f. 1.4.1972).](b)[* * *] [ Clause (b) omitted by Act 26 of 1988, Section 20 (w.e.f. 1.4.1989).][(1-A) The provisions of sub-clause (iia) of clause (a) of section 40 shall, so far as may be, apply in computing the income chargeable under the head "Income from other sources" as they apply in computing the income chargeable under the head "Profits and gains of business or profession".] [ Inserted by Act 41 of 1992, Section 3 (w.r.e.f. 1.4.1962).](2)[ The provisions of section 40-A shall, so far as may be, apply in computing the income chargeable under the head "Income from other sources" as they apply in computing the income chargeable under the head "Profits and gains of business or profession".] [ Inserted by Act 19 of 1968, Section 8 (w.e.f. 1.4.1968).](3)[ In the case of an assessee, being a foreign company, the provisions of section 44-D shall, so far as may be, apply in computing the income chargeable under the head "Income from other sources" as they apply in computing the income chargeable under the head "Profits and gains of business or profession".] [ Inserted by Act 66 of 1976, Section 14 (w.e.f. 1.6.1976).](4)[ In the case of an assessee having income chargeable under the head "Income from other sources", no deduction in respect of any expenditure or allowance in connection with such income shall be allowed under any provision of this Act in computing the income by way of any winnings from lotteries, crossword puzzles, races including horse races, card games and other games of any sort or form, gambling or betting of any form or nature, whatsoever:Provided that nothing contained in this sub-section shall apply in computing the income of an assessee, being the owner of horses maintained by him for running in horse races, from the activity of owning and maintaining such horses.Explanation. - For the purposes of this sub-section, "horse race" means a horse race upon which wagering or betting may be lawfully made.] [ Inserted by Act 23 of 1986, Section 14 (w.e.f. 1.4.1987).]
