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[Cites 0, Cited by 0] [Section 146(5)] [Section 146] [Entire Act]

Union of India - Subsection

Section 146(5)(a) in The Income Tax Act, 2025

(a)"additional employee cost" means—
(i)the total emoluments paid or payable to additional employees employed during the tax year; or
(ii)emoluments paid or payable to employees employed during the tax year, where that year is the first year of a new business,and it shall be nil in the case of an existing business, if—
(A)there is no increase in the number of employees from the total number employed as on the last day of the preceding tax year; or
(B)emoluments are paid otherwise than by an account payee cheque or account payee bank draft or by use of electronic clearing system through a bank account or through such other electronic mode, as may be prescribed;