Deductions
Deductions.
60 57. The income chargeable under the head "Income from other sources" shall be computed after making the following deductions, namely :—
(i ) in the case of dividends, 61[other than dividends referred to in section 115-O,] 62 [or interest on securities], any reasonable sum paid by way of commission or remuneration to a banker or any other person for the purpose of realising such dividend 63[or interest] on behalf of the assessee ;
64[( ia) in the case of income of the nature referred to in sub-clause (x) of clause (24) of section 2 which is chargeable to income-tax under the head "Income from other sources", deductions, so far as may be, in accordance with the provisions of clause (va) of sub-section (1) of section 36 ;]
(ii ) in the case of income of the nature referred to in clauses (ii) and (iii ) of sub-section (2) of section 56, deductions, so far as may be, in accordance with the provisions of sub-clause (ii) of clause (a) and clause (c) of section 30, section 31 and 65 [sub-sections (1) 66[***] and (2)] of section 32 and subject to the provisions of 67[ section 38 ] ;
67a[( iia) in the case of income in the nature of family pension, a deduction of a sum equal to thirty-three and one-third per cent of such income or 68[fifteen] thousand rupees, whichever is less.
Explanation.—For the purposes of this clause, "family pension" means a regular monthly amount payable by the employer to a person belonging to the family of an employee in the event of his death ;]
(iii ) any other expenditure (not being in the nature of capital expenditure) laid out or expended wholly and exclusively for the purpose 69 of making or earning such income.
70 [***]
Explanation.—[Omitted by the Finance Act, 1988, w.e.f. 1-4-1989.]