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[Cites 0, Cited by 0] [Section 2A] [Entire Act]

Union of India - Subsection

Section 2A(c) in Income Tax Rules, 1962

(c)an amount equal to -
(i)where such accommodation is situate at Bombay, Calcutta, Delhi or Madras, one-half of the amount of salary due to the assessee in respect of the relevant period; and
(ii)where such accommodation is situate at any other place, two-fifth of the amount of salary due to the assessee in respect of the relevant period,