Central Government Act
Section 7(e) in The Payment Of Bonus Act, 1965
(e) no account shall be taken of any rebate 1[ (other than development rebate or investment allowance or development allowance)] or credit or relief or deduction (not here in before mentioned in this section) in the payment of any direct tax allowed under any law for the time being in force relating to direct taxes or under the relevant annual Finance Act, for the development of any industry.