Section 3(8)(i) in Income Tax Rules, 1962

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Union of India - Subsection

Section 3(8)(i) in Income Tax Rules, 1962

(i)For the purposes of sub-clause (vi) of clause (2) of section 17, the fair market value of any specified security or sweat equity share, being an equity share in a company, on the date on which the option is exercised by the employee, shall be determined in accordance with the provisions of clause (ii) or clause (iii).

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Union of India - Subsection

Section 3(8)(i) in Income Tax Rules, 1962