Report No. 12
7. Income deemed to be received.-
The following incomes shall be deemed to be received in the previous year-
(i) the annual accretion in the previous year to the balance at the credit of an employee participating in a recognised provident fund to the extent provided in section 294 [58E1;
(ii) the transferred balance in a recognised provident fund, to the extent provided in section 299(3) [58J(3)].
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