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The Income-Tax Act, 1961 16. Deductions from salaries.- The income chargeable under the head "Salaries" shall be computed after making the following deductions, namely:-
5[(ia) a deduction of 6[fifty thousand] rupees or the amount of the salary, whichever is less;] (ii) a deduction in respect of any allowance in the nature of an entertainment allowance specifically granted by an employer to the assessee who is in receipt of a salary from the Government, a sum equal to one-fifth of his salary (exclusive of any allowance, benefit or other perquisite) or five thousand rupees, whichever is less;] 7[(iii) a deduction of any sum paid by the assessee on account of a tax on employment within the meaning of clause (2) of article 276 of the Constitution, leviable by or under any law.]
3. Subs. by Act 14 of 2001, s. 12, for clause (i) and (ii) (w.e.f. 1-4-2002). 4. Clause (i) omitted by Act 18 of 2005, s. 6 (w.e.f. 1-4-2006). 5. Ins. by Act 13 of 2018, s. 7 (w.e.f. 1-4-2019). 6. Subs. by Act 7 of 2019, s. 3, for "forty thousand" (w.e.f. 1-4-2020). 7. Ins. by Act 13 of 1989, s. 5 (w.e.f. 1-4-1990). Earlier clause (iii) omitted by Act 20 of 1974, s. 4 (w.e.f. 1-4-1975). 8. Clause (iv) and (v) omitted by Act 20 of 1974, s. 4 (w.e.f. 1-4-1975).    |
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