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

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Union of India - Subsection

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

(ix)The value of any other benefit or amenity, service, right or privilege provided by the employer shall be determined on the basis of cost to the employer under an arm's length transaction as reduced by the employee's contribution, if any :

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Union of India - Subsection

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