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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 104 in Income Tax Rules, 1962

104. Initial contributions.

- The amount to be allowed as a deduction on account of an initial contribution which an employer may make in respect of the past services of an employee admitted to the benefits of a fund shall not exceed 81/3 per cent of the employee's salary for each year of his past service with the employer.