Section 10(14)(i) in The Income Tax Act, 1961

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Union of India - Subsection

Section 10(14)(i) in The Income Tax Act, 1961

(i)any such special allowance or benefit, not being in the nature of a perquisite within the meaning of clause (2) of section 17, specifically granted to meet expenses wholly, necessarily and exclusively incurred in the performance of the duties of an office or employment of profit, as may be prescribed, to the extent to which such expenses are actually incurred for that purpose ;

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Union of India - Subsection

Section 10(14)(i) in The Income Tax Act, 1961