Section 17(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(b) in The Income Tax Act, 1961

(b)[ in a case where a furnished accommodation is provided by the Central Government or any State Government, the license fee determined by the Central Government or any State Government in respect of the accommodation in accordance with the rules framed by such Government as increased by the value of furniture and fixtures in respect of the period during which the said accommodation was occupied by the assessee during the previous year, exceeds the aggregate of the rent recoverable from, or payable by, the assessee and any charges paid or payable for the furniture and fixtures by the assessee; [Inserted by Act 22 of 2007, Section 11 (w.r.e.f. 1.4.2002).]

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Union of India - Subsection

Section 17(2)(b) in The Income Tax Act, 1961