194 : Circular No. 194, dated 20-03-1976

497. Contributions to family pension fund established under Employees' Provident Fund and Family Pension Fund Act -Whether covered under clause (a)(ii) of sub-section (2)

1. The question whether contributions to family pension fund established by a scheme under the Employees' Provident Fund and Family Pension Fund Act, 1952, will be entitled to the relief under section 80C(2)(a )(ii) has been considered by the Board.

2. The provision contained in section 80C(2)(a)(ii) is wide enough to include the contributions made towards the family pension fund established by a scheme under the Employees' Provident Fund and Family Pension Fund Act, 1952, for determining the aggregate of sums qualifying for deduction under section 80C(1).

Circular : No. 194 [F.  No. 167/37/71-IT (A-I)], dated 20-3-1976.