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[Cites 0, Cited by 2] [Section 115WC(2)] [Section 115WC] [Entire Act]

Union of India - Subsection

Section 115WC(2)(d) in The Income Tax Act, 1961

(d)in the case of an employer engaged in the business of manufacture or production of computer software, the value of fringe benefits for the purposes referred to in clauses (F) and (G) of sub-section (2) of section 115-WB shall be "five per cent" instead of "twenty-per cent" referred to in clause (c) of sub-section (1);
(da)[ in the case of an employer engaged in the business of carriage of passengers or goods by aircraft, the value of fringe benefits for the purposes referred to in clause (G) of sub-section (2) of section 115-WB shall be "five per cent" instead of "twenty per cent" referred to in clause (c) of sub-section (1); [Inserted by Act 21 of 2006, Section 29 (w.e.f. 1.4.2007).]
(db)in the case of an employer engaged in the business of carriage of passengers or goods by ship, the value of fringe benefits for the purposes referred to in clause (G) of sub-section (2) of section 115-WB shall be "five per cent" instead of "twenty per cent" referred to in clause (c) of sub-section (1);]