Section 3(7)(iv) in Income Tax Rules, 1962

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Union of India - Subsection

Section 3(7)(iv) in Income Tax Rules, 1962

(iv)The value of any gift, or voucher, or token in lieu of which such gift may be received by the employee or by member of his household on ceremonial occasions or otherwise from the employer shall be determined as the sum equal to the amount of such gift:

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Union of India - Subsection

Section 3(7)(iv) in Income Tax Rules, 1962