Section 7(4) in The Additional Emoluments (Compulsory Deposit) Act, 1974
(4)For the purpose of the deductions under section 80L of the Income- tax Act, 1961 , (43 of 1961 .) interest received on a deposit under this Act shall be deemed to be interest received on a deposit with a banking company to which the Banking Regulation Act, 1949 , (10 of 1949 .) applies.
