Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115WJ] [Entire Act] Union of India - Subsection Section 115WJ(1) in The Income Tax Act, 1961 (1)Every assessee who is liable to pay advance tax under section 115-WI, shall on his own accord, pay advance tax on his current fringe benefits calculated in the manner laid down in sub-section (2) .
