Section 5

Amendment of Section 16

5. In section 16 of the Income-tax Act, with effect from the 1st day of April, 1990,—

(a) in clause (i),—

(i) the proviso shall be omitted;

(ii) for the word and figure "Explanation 1", the word "Explanation" shall be substituted;

(iii) Explanation 2 shall be omitted;

(b) after clause (ii), the following clause shall be inserted, namely:—

" (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 of the Constitution, leviable by or under any law.".

[Finance Act, 1989]