Section 3(7)(v) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(7)(v) in Income Tax Rules, 1962

(v)The amount of expenses including membership fees and annual fees incurred by the employee or any member of his household, which is charged to a credit card (including any add-on-card) provided by the employer, or otherwise, paid for or reimbursed by such employer shall be taken to be the value of perquisite chargeable to tax as reduced by the amount, if any paid or recovered from the employee for such benefit or amenity:

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Union of India - Subsection

Section 3(7)(v) in Income Tax Rules, 1962