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

Union of India - Subsection

Section 3(3) in Income Tax Rules, 1962

(3)The value of benefit to the employee or any member of his household resulting from the provision by the employer of services of a sweeper, a gardener, a watchman or a personal attendant, shall be the actual cost to the employer. The actual cost in such a case shall be the total amount of salary paid or payable by the employer or any other person on his behalf for such services as reduced by any amount paid by the employee for such services.