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[Cites 0, Cited by 4] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

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

(c)in a case where a furnished accommodation is provided by an employer other than the Central Government or any State Government, and-
(i)the accommodation is owned by the employer, the value of the accommodation determined under sub-clause (i) of clause (a) as increased by the value of the furniture and fixtures in respect of the period during which the said accommodation was occupied by the assessee during the previous year, exceeds the rent recoverable from, or payable by, the assessee;
(ii)the accommodation is taken on lease or rent by the employer, the value of the accommodation determined under sub-clause (ii) of clause (a) as increased by the value of the furniture and fixtures in respect of the period during which the said accommodation was occupied by the assessee during the previous year, exceeds the rent recoverable from, or payable by, the assessee;