Amendment of section 17
Amendment of section 17.
7. In section 17 of the Income-tax Act, in clause (2) , for sub-clause (vi), the following sub-clause shall be substituted, with effect from the 1st day of April, 2006, namely:—
"( vi) the value of any other fringe benefit or amenity (excluding the fringe benefits chargeable to tax under Chapter XII-H) as may be prescribed:".