Section 2(d) in Compulsory Deposit Scheme Act, 1963
(d)employees of--(i)the Central and State Governments,(ii)local authorities,(iii)companies as defined in section 3 of the Companies Act, 1956, including foreign companies within the meaning of section 591 and Government companies as defined in section 617 of that Act,(iv)any other corporation(including a co-operative society)established by or under a Central, Provincial or State Act,(v)individuals or associations of persons or bodies of individuals liable to payment of tax under the Income-tax Act, and entitled to deduct the salary paid to their employees for the purpose of computing their income under that Act, whose annual income from salary is one thousand five hundred rupees or more and who are not liable to payment of tax under the Income-tax Act;
