Section 60(3)(c) in The Income Tax Act, 2025

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Union of India - Subsection

Section 60(3)(c) in The Income Tax Act, 2025

(c)"head office expenditure" means executive and general administration expenditure incurred by the assessee outside India, including expenditure incurred in respect of—

(i)rent, rates, taxes, repairs or insurance of any premises outside India used for the business or profession;

(ii)salary, wages, annuity, pension, fees, bonus, commission, gratuity, perquisites or profits in lieu of, or in addition to, salary, whether paid or allowed to any employee or other person employed in, or managing the affairs of, any office outside India;

(iii)travelling by any employee or other person employed in, or managing the affairs of, any office outside India; and

(iv)such other matters connected with executive and general administration, as may be prescribed.

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Union of India - Subsection

Section 60(3)(c) in The Income Tax Act, 2025