Section 11N(2)(iv) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 11N(2)] [Section 11N] [Entire Act]

Union of India - Subsection

Section 11N(2)(iv) in Income Tax Rules, 1962

(iv)The out-station Chairman or Member may stay and claim reimbursement of rent in any State guest house or for single room in medium range ITDC hotel like Lodi Hotel, Qutab Hotel, Janpath Hotel, Ashoka Yatri Niwas or State Government run tourist hotels/hostels or residential accommodation provided by registered societies like India International Centre or India Habitat Centre. They would separately be entitled for reimbursement of food allowance at the rate of Rs. 500 per day.

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Union of India - Subsection

Section 11N(2)(iv) in Income Tax Rules, 1962