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[Cites 0, Cited by 4] [Entire Act]

Union of India - Section

Section 87 in Income Tax Rules, 1962

87. Ordinary annual contributions.

- The ordinary annual contribution by the employer to a fund in respect of any particular employee shall not exceed twenty-seven per cent of his salary for each year as reduced by the employer's contribution, if any, to any provident fund (whether recognised or not) in respect of the same employee for that year.