Section 3(2)(A) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(A) in Income Tax Rules, 1962

(A)The value of perquisite by way of use of motor car to an employee by an employer shall be determined in accordance with the following Table, namely:-

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Union of India - Subsection

Section 3(2)(A) in Income Tax Rules, 1962