Section 115WC(1)(b) in The Income Tax Act, 1961

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

Union of India - Subsection

Section 115WC(1)(b) in The Income Tax Act, 1961

(b)[ the amount of contribution, referred to in clause (c) of sub-section (1) of section 115-WB, which exceeds one lakh rupees in respect of each employee;] [ Substituted by Act 21 of 2006, Section 29, for Clause (b) (w.e.f. 1.4.2007).]

(ba)[ the fair market value of the specified security or sweat equity shares referred to in clause (d) of sub-section (1) of section 115-WB, on the date on which the option vests with the employee as reduced by the amount actually paid by, or recovered from, the employee in respect of such security or shares. [ Inserted by Act 22 of 2007, Section 39 (w.e.f. 1.4.2008).]

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Union of India - Subsection

Section 115WC(1)(b) in The Income Tax Act, 1961