Section 5 — Repeal.

The Voluntary Surrender of Salaries (Exemption from Taxation) Act, 1961
(1) The Voluntary Surrender of Salaries (Exemption from Taxation) Act, 1950 (61 of 1950), is hereby repealed. (2) Notwithstanding such repeal any declaration made under the said Act shall be deemed to be a declaration made for the purposes of this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.