Report No. 12
312. Contribution paid to employee-
when deemed to be income.-
Where any amount standing to the credit of an employee in an approved superannuation fund is paid to the employee during his lifetime but not at or in connection with the termination of his employment, the amount so paid shall be deemed for the purposes of income-tax (but not for the purposes of super-tax) to be income of the employee of the previous year in which it is so paid to him.
[Section 58S(1)]
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