Section 3(2)(a) in Income Tax Rules, 1962

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in Income Tax Rules, 1962

(a)the employer has maintained complete details of journey undertaken for official purpose which may include date of journey, destination, mileage, and the amount of expenditure incurred thereon;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(2)(a) in Income Tax Rules, 1962