Section 17(1)(h) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

(h)aggregate amount of any contribution, in excess of ₹ 750000 in a tax year, made to the account of the assessee by the employer—

(i)in a recognised provident fund;

(ii)in the scheme referred to in section 124(1); and

(iii)in an approved superannuation fund;

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