Deductions from salaries
Deductions from salaries.
79 16. The income chargeable under the head "Salaries" shall be computed after making the following deductions, namely :—
80[ (i) in the case of an assessee whose income from salary, before allowing a deduction under this clause,—
(A ) does not exceed five lakh rupees, a deduction of a sum equal to forty per cent of the salary or thirty thousand rupees, whichever is less;
(B ) exceeds five lakh rupees, a deduction of a sum of twenty thousand rupees;]
81[( ii) a deduction in respect of any allowance in the nature of an entertainment allowance specifically granted by an employer to the assessee who is in receipt of a salary from the Government, a sum equal to one-fifth of his salary (exclusive of any allowance, benefit or other perquisite) or five thousand rupees, whichever is less;]
82 [(iii) a deduction of any sum paid by the assessee on account of a tax on employment within the meaning of clause (2) of article 276 83 of the Constitution, leviable by or under any law.]
(iv ) 84[***]
(v ) 85[***]