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[Cites 0, Cited by 8] [Section 115WA] [Entire Act]

Union of India - Subsection

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

(1)In addition to the income-tax charged under this Act, there shall be charged for every assessment year commencing on or after the 1st day of April, 2006, additional income-tax (in this Act referred to as fringe benefit tax) in respect of the fringe benefits provided or deemed to have been provided by an employer to his employees during the previous year at the rate of thirty per cent on the value of such fringe benefits.