Section 17(3)(B) in The Income Tax Act, 1961

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Union of India - Subsection

Section 17(3)(B) in The Income Tax Act, 1961

(B)the expenditure on travel shall be excluded from perquisite only in the case of an employee whose gross total income, as computed before including therein the said expenditure, does not exceed two lakh rupees;]

(vii)any sum paid by the employer in respect of any expenditure actually incurred by the employee for any of the purposes specified in clause (vi) subject to the conditions specified in or under that clause:

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Union of India - Subsection

Section 17(3)(B) in The Income Tax Act, 1961