115WKA. [ Recovery of fringe benefit tax by the employer from the employee. [ Inserted by Act 22 of 2007, Section 41 (w.e.f. 1.4.2007).]
- Notwithstanding anything contained in any agreement or scheme under which any specified security or sweat equity shares referred to in clause (d) of sub-section (1) of section 115-WB has been allotted or transferred, directly or indirectly, by the employer on or after the 1st day of April, 2007, it shall be lawful for the employer to vary the agreement or scheme under which such specified security or sweat equity shares has been allotted or transferred so as to recover from the employee the fringe benefit tax to the extent to which such employer is liable to pay the fringe benefit tax in relation to the value of fringe benefits provided to the employee and determined under clause (ba) of sub-section (1) of section 115-WC. ] [ Substituted by Act 18 of 2008, Section 25, for Explanation (w.e.f. 1.4.2009).]
