Section 22D — Exemption from liability to pay income-tax on certain perquisites received by a Judge.

1 [22D.Exemption from liability to pay income-tax on certain perquisites received by a Judge.— Notwithstanding anything contained in the Income-tax Act, 1961 (43 of 1961),— (a) the value of rent-free official residence provided to a Judge under sub-section (1) of section 22A or the allowance paid to him under sub-section (2) of that section; (b) the value of the conveyance facilities provided to a Judge under section 22B; (c) the sumptuary allowance provided to a Judge under section 22C; 2 [(d) the value of leave travel concession provided to a judge and members of his family,] shall not be included in the computation of his income chargeable under the head "Salaries" under section 15 of the Income- tax Act 1961 (43 of 1961).]

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