Section 115WB(2)(B) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 115WB(2)] [Section 115WB] [Entire Act]

Union of India - Subsection

Section 115WB(2)(B) in The Income Tax Act, 1961

(B)provision of hospitality of every kind by the employer to any person, whether by way of provision of food or beverages or in any other manner whatsoever and whether or not such provision is made by reason of any express or implied contract or custom or usage of trade but does not include-

(i)any expenditure on, or payment for, food or beverages provided by the employer to his employees in office or factory;

(ii)any expenditure on or payment through paid vouchers which are not transferable and usable only at eating joints or outlets;

(iii)[ any expenditure on or payment through non-transferable pre-paid electronic meal card usable only at eating joints or outlets and which fulfills such other conditions as may be prescribed;] [ Inserted by Act 18 of 2008, Section 25 (w.e.f. 1.4.2009).]

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Union of India - Subsection

Section 115WB(2)(B) in The Income Tax Act, 1961