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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(1)(f) in Income Tax Rules, 1962

(f)to meet the cost of legal proceedings instituted by the employee for vindicating his position in regard to any allegations made against him in respect of any act done or purporting to be done by him in the discharge of his official duty or to meet the cost of his defence when he is prosecuted by the employer in any court of law in respect of any official misconduct on his part: