(8)the assessee's employer where such employer is a public company or a public sector company or a university established by law or a college affiliated to such university or a local authority or a co-operative society; or(d)stamp duty, registration fee and other expenses for the purpose of transfer of such house property to the assessee, but shall not include any payment towards or by way of -(A)the admission fee, cost of share and initial deposit which a shareholder of a company or a member of a co-operative society has to pay for becoming such shareholder or member; or(B)the cost of any addition or alteration to, or renovation or repair of, the house property which is carried out after the issue of the completion certificate in respect of the house property by the authority competent to issue such certificate or after the house property or any part thereof has either been occupied by the assessee or any other person on his behalf or been let out; or(C)any expenditure in respect of which deduction is allowable under the provisions of section 24;(xix)as subscription to equity shares or debentures forming part of any eligible issue of capital approved by the Board on an application made by a public company or as subscription to any eligible issue of capital by any public financial institution in the prescribed form.Explanation. - For the purposes of this clause¬,-(i)"eligible issue of capital" means an issue made by a public company formed and registered in India or a public financial institution and the entire proceeds of the issue are utilised wholly and exclusively for the purposes of any business referred to in sub-section (4) of section 80-IA;(ii)"public company" shall have the meaning assigned to it in section 3 of the Companies Act, 1956 (1 of 1956);(iii)"public financial institution" shall have the meaning assigned to it in section 4-A of the Companies Act, 1956 (1 of 1956);(xx)as subscription to any units of any mutual fund referred to in clause (23-D) of section 10 and approved by the Board on an application made by such mutual fund in the prescribed form:Provided that this clause shall apply if the amount of subscription to such units is subscribed only in the eligible issue of capital of any company.Explanation. - For the purposes of this clause "eligible issue of capital" means an issue referred to in clause (i) of the Explanation to clause (xix) of sub-section (2).] [ Inserted by Act 20 of 1967, Section 22 (w.e.f. 1.4.1967).](xxi)[ as term deposit - [ Inserted by Act 21 of 2006, Section 16 (w.e.f. 1.4.2007).](a)for a fixed period of not less than five years with a scheduled bank; and(b)which is in accordance with a scheme framed and notified, by the Central Government, in the Official Gazette for the purposes of this clause.Explanation. - For the purposes of this clause, "scheduled bank" means the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955), or a subsidiary bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959 (38 of 1959), or a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970), or under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980), or any other bank, being a bank included in the Second Schedule to the Reserve Bank of India Act, 1934 (2 of 1934);] [Substituted by Act 20 of 1962, Section 6, for sub-Section (1) (w.e.f. 1.4.1962).](xxii)[ as subscription to such bonds issued by the National Bank for Agriculture and Rural Development, as the Central Government may, by notification in the Official Gazette, specify in this behalf;] [ Inserted by Act 22 of 2007, Section 24 (w.e.f. 1.4.2008).](xxiii)[ in an account under the Senior Citizens Savings Scheme Rules, 2004; [ Inserted by Act 18 of 2008, Section 16 (w.e.f. 1.4.2008).](xxiv)as five year time deposit in an account under the Post Office Time Deposit Rules, 1981.]
