Report No. 12
318. Definitions.-
In this Chapter, unless the context otherwise requires,-
(a) "approved superannuation fund" means a superannuation fund or any part of a superannuation fund which has been and continues to be approved by the Central Board of Revenue in accordance with the provisions of this Chapter;
(b) "employer", "employee" and "contribution" have, in relation to superannuation funds, the meanings assigned to those expressions in section 305 [58A] in relation to provident funds;
(c) "ordinary annual contribution" means an annual contribution of a fixed amount or an annual contribution computed on some definite basis by reference to the income chargeable under the head "Salaries", the contributions or the number of members of the fund.
[Section 58N]
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