Section 11N(2)(ii) in Income Tax Rules, 1962

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Union of India - Subsection

Section 11N(2)(ii) in Income Tax Rules, 1962

(ii)Reimbursement of actual expenditure incurred by way of travel by rail, road or air, for attending any meeting of the National Committee or its Subordinate Committee. The entitlement of air travel would be restricted to the amount charged by Indian Airlines for its economy class for the members and to the amount charged for the executive class of the Indian Airlines for the Chairman. Members including Chairman may travel by any class on train. Members and Chairman would also be entitled to the reimbursement of air-conditioned taxi fare for reaching the venue of the meeting from their place of stay and for going back to the place of stay after the meeting.

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Union of India - Subsection

Section 11N(2)(ii) in Income Tax Rules, 1962