Section 115WB(1)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 13] [Section 115WB(1)] [Section 115WB] [Entire Act]

Union of India - Subsection

Section 115WB(1)(a) in The Income Tax Act, 1961

(a)any privilege, service, facility or amenity, directly or indirectly, provided by an employer, whether by way of reimbursement or otherwise, to his employees (including former employee or employees);

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Union of India - Subsection

Section 115WB(1)(a) in The Income Tax Act, 1961