752 : Circular No. 752, dated 26-3-1997

533. 100 per cent deduction to be granted from total income while calculating tax for the purpose of TDS for contributions made to A.P.C.M’s Cyclone Relief Fund

Under the provisions of section 80G of the Income-tax Act, 1961, contributions made to the A.P.C.M’s Cyclone Relief Fund have been made fully exempt from tax, and can hence be taken as a deduction from total income.

The Board is of the view that the said deduction can be made from total income while computing the tax to be deducted at source.

Circular : No. 752, dated 26-3-1997.