Section 12(1)(o) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(1)(o) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(o)employee's contribution to a superannuation fund approved under Part B of the Fourth Schedule to the Income Tax Act, 1961, or of any similar scheme agreed to in writing by the employer and previously approved in writing by the Chief Inspector.

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State of Uttar Pradesh - Subsection

Section 12(1)(o) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963