Section 295(2)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 13] [Section 295(2)] [Section 295] [Entire Act]

Union of India - Subsection

Section 295(2)(c) in The Income Tax Act, 1961

(c)the determination of the value of any perquisite chargeable to tax under this Act in such manner and on such basis as appears to the Board to be proper and reasonable;

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Union of India - Subsection

Section 295(2)(c) in The Income Tax Act, 1961