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

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

Union of India - Subsection

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

(iii)The value of free food and non-alcoholic beverages provided by the employer to an employee shall be the amount of expenditure incurred by such employer. The amount so determined shall be 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)(iii) in Income Tax Rules, 1962