(2)[ Where, in the case of an assessee referred to in sub-section (1), the ] [Inserted by Act 23 of 2004, Section 15 (w.e.f. 1.4.2004).][Central Government or any other employer] [ Substituted by Act 22 of 2007, Section 25, for " Central Government" or the State Government.][makes any contribution to his account referred to in that sub-section, the assessee shall be allowed a deduction in the computation of his total income, of the whole of the amount contributed by the ] [Inserted by Act 23 of 2004, Section 15 (w.e.f. 1.4.2004).][Central Government or any other employer] [Substituted by Act 22 of 2007, Section 25, for " Central Government" [or the State Government] (w.r.e.f. 1.4.2004).][as does not exceed ten per cent. of his salary in the previous year.(a)fourteen per cent, where such contribution is made by the Central Government [or the State Government];(b)ten per cent, where such contribution is made by any other employer,
