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Citedby 3 docs
Saptarshi Ghosh, Kolkata vs Department Of Income Tax on 30 September, 2011
Commissioner Of Income Tax vs L.A. Rosemann on 6 June, 2000
Justice Girish Kumar Mathur vs Ito on 10 June, 2004

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[Section 2(24)] [Section 2] [Complete Act]
Central Government Act
Section 2(24)(iiib) in The Income- Tax Act, 1995
(iiib) any allowance granted to the assessee either to meet his personal expenses at the place where the duties of his office or employment of profit are ordinarily performed by him or at a place where he ordinarily resides or to compensate him for the increased cost of living;]