672E : Notification: S.O.672(E) Date of Issue: 27/7/1995
Notification No.
672E
Notification Date
27/07/1995
Upload Date
27/07/1995
Notification: S.O.672(E)
Section(s) Referred: 10 ,10(23AAA)
Statute: INCOME TAX
Date of Issue: 27/7/1995
In exercise of the powers conferred by clause (23AAA) of section 10 of the Income-tax Act, 1961 (43 of 1961), the Central Board of Direct Taxes hereby notifies the following purposes for the purpose of the said clause, namely :--
(1) cash benefits to a member of the fund,--
(a) on superannuation, or
(b) in the event of his illness or illness of his spouse or dependent children, or
(c) to meet the cost of education of his dependent children ; or
(2) cash benefits to the dependants of a member of the fund in the event of the death of such member. (Sd.) Aniruddha Kumar, Under Secretary to the Government of India. [No. 9830/F. No. 142/16/95-TPL