Section 89

Relief when salary, etc., is paid in arrears or in advance.

89. (1) Where, by reason of any portion of an assessee's salary being paid in arrears or in advance or by reason of his having received in any one financial year salary for more than twelve months or a payment which under the provisions of clause (3) of section 17 is a profit in lieu of salary, his income is assessed at a rate higher than that at which it would otherwise have been assessed, ¹[the Income-tax Officer shall, on an application made to him in this behalf, grant such relief as may be prescribed.]

(2) Where, by reason of any portion of income from interest on securities being received in arrears, an assessee's total income is assessed at a rate higher than that at which it would otherwise have been assessed, ¹[the Income-tax Officer shall, on an application made to him in this behalf, grant such relief as may be prescribed.]

[As amended by the Finance Act, 1975 and by the Finance Act, 1974]