Report No. 12
43. Residences of employees. -
Buildings provided by the assessee for the residential accommodation of his employees engaged in the business,: profession or vocation, where the occupation by the employees of such building is subservient to and necessary for the performance of their duties, shall, for the purposes of computation of income chargeable under the head "Profits and gains of business, profession or vocation", be deemed to be buildings occupied by the assessee for the purposes of his business, profession or vocation.
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