- In this Chapter-[* * *] [ Clause (1) omitted by Act 41 of 1975, Section 17 (w.e.f. 1.4.1976).][* * *] [ Clauses (2), (4), (6) and (8) omitted by Act 4 of 1988, Section 22 (w.e.f. 1.4.1989).][* * *] [ Clause (3) omitted by Act 19 of 1968, Section 30 and Schedule III (w.e.f. 1.4.1969).][* * *] [ Clauses (2), (4), (6) and (8) omitted by Act 4 of 1988, Section 22 (w.e.f. 1.4.1989).](5)"gross total income" means the total income computed in accordance with the provisions of this Act, before making any deduction under this Chapter [* * *] [ Certain words omitted by Act 26 of 1988, Section 54 (w.r.e.f. 1.4.1988).] [* * *] [ Certain words omitted by Act 42 of 1970, Section 18 (w.r.e.f. 1.4.1968).] ;[* * *] [ Clauses (2), (4), (6) and (8) omitted by Act 4 of 1988, Section 22 (w.e.f. 1.4.1989).][* * *] [ Clause (7) omitted by Act 16 of 1972, Section 15 (w.e.f. 1.4.1973).][* * *] [ Clauses (2), (4), (6) and (8) omitted by Act 4 of 1988, Section 22 (w.e.f. 1.4.1989).][* * *] [ Clause (9) omitted by Act 41 of 1975, Section 17 (w.e.f. 1.4.1976).]B.-Deductions in respect of certain payments
