Section 115WK(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 115WK(1)] [Section 115WK] [Entire Act]

Union of India - Subsection

Section 115WK(1)(b) in The Income Tax Act, 1961

(b)where no return has been furnished, ending on the date of completion of the assessment under section 115-WF, on the amount of the tax on the value of fringe benefits as determined under sub-section (1) of section 115-WE or regular assessment as reduced by the advance tax paid under section 115-WJ.

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Union of India - Subsection

Section 115WK(1)(b) in The Income Tax Act, 1961