Report No. 12
Chapter VII
Incomes on which no Income-Tax Is Payable
81. Earned income.-
Income-tax shall not be payable by an assessee in respect of such portion, if any, of the earned income included in his total income as is directed by the annual Central Act fixing the rate or rates of income-tax for any assessment year to be deducted in making an assessment for that year.
[Section 15A, earlier part]
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