Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 271] [Entire Act]

Union of India - Subsection

Section 271(6) in The Income Tax Act, 1961

(6)[ Any reference in this section to the income shall be construed as a reference to the income or fringe benefits, as the case may be, and the provisions of this section shall, as far as may be, apply in relation to any assessment in respect of fringe benefits also.] [ Inserted by Act 18 of 2005, Section 58 (w.e.f. 1.4.2006).]