The Income Tax Ordinance, 1979


15.  Head of income:-

All income shall, for the purposes of the charge of tax and the computation of total income, be classified under the following heads, namely:-

(a)   Salary;

(b)   Interest on securities;

(c)   Income from house property;

(d)   Income from business or profession;

(e)   Capital gains; and

(f)   Income from other sources.

 

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