Deduction in respect of professional income from foreign sources in certain cases
71 [Deduction in respect of professional income from foreign sources in certain cases.
72 80RR. Where the gross total income of an individual resident in India, being an author, playwright, artist, 73[musician, actor or sportsman (including an athlete)], includes any income derived by him in the exercise of his profession from the Government of a foreign State or any person not resident in India, 74[there shall be allowed, in computing the total income of the individual, a deduction from such income of an amount 74a[ equal to,—
(i) fifty per cent of the income; or
(ii) seventy-five per cent of such income as is brought into India by, or on behalf of, the assessee in accordance with the Foreign Exchange Regulation Act, 1973 (46 of 1973), and any rules made thereunder,
whichever is higher.]]