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[Cites 0, Cited by 1] [Section 115WC(2)] [Section 115WC] [Entire Act]

Union of India - Subsection

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

(e)in the case of an employer engaged in the business of carriage of passengers or goods by motor car, the value of fringe benefits for the purposes referred to in clause (H) 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);