Amendment of section 37

9. In section 37 of the Income-tax Act, after sub-section (2), the following sub-section shall be inserted, namely: —

"(3) Notwithstanding anything contained in sub-section (1) any expenditure incurred by an assessee after the 31st day of March, 1964 on advertisement or on maintenance of any resi dential accommodation including any accommodation in the nature of a guest house or in connection with travelling by an employee or any other person (including hotel expenses for allowances paid in connection with such travelling) shall be allowed only to the extent, and subject to such conditions, if any, as may be prescribed.".

[Finance Act, 1964]