537E : Notification: G.S.R.537(E) Date of Issue: 1/7/1985

Notification: G.S.R.537(E) Date of Issue: 1/7/1985

Notification: G.S.R.537(E)

Section(s) Referred: 10 ,10(10) ,10(10)3

Statute: INCOME TAX

Date of Issue: 1/7/1985

In exercise of the powers conferred by the third proviso to clause (10) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Government, having regard to the maximum amount which is for the time being exempt under sub-clause (i) of the said clause, hereby increases the limit of thirty-six thousand rupees to fifty thousand rupees for all the three purposes mentioned in the provisions of that clause in relation to employees who retire or become incapacitated or die on or after the 31st day of March, 1985, or whose employment is terminated on or after the said date.

[No. 6304/F. No. 133/126/85-TPL