The Income-Tax Act, 1961

7. Income deemed to be received.-

The following incomes shall be deemed to be received in the previous year:-

(i) the annual accretion in the previous year to the balance at the credit of an employee participating in a recognised provident fund, to the extent provided in rule 6 of Part A of the Fourth Schedule;

(ii) the transferred balance in a recognised provident fund, to the extent provided in sub-rule (4) of rule 11 of Part A of the Fourth Schedule;

³[(iii) the contribution made, by the Central Government ⁴[or any other employer] in the previous year, to the account of an employee under a pension scheme referred to in section 80CCD.]

3. Ins. by Act 23 of 2004, s. 4 (w.e.f. 1-4-2004).

4. Subs. by Act 22 of 2007, s. 4 (w.e.f. 1-4-2004).

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