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The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

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As amended upto Finance (No.2) Act 2024

TRANSPORT ALLOWANCE

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Note: From AY 2019-20, exemption for transport allowance and medical reimbursement is not available. However, a standard deduction of INR 40,000 is available to a salaried employee from AY 2019-20. However, exemption in respect to transport allowance granted to blind, deaf, dumb and handicapped employees is continued to be allowed
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Advisory: Information relates to the law prevailing in the year of publication/ as indicated . Viewers are advised to ascertain the correct position/prevailing law before relying upon any document.​
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Disclaimer:The above calculator is only to enable public to have a quick and an easy access to basic tax calculation and does not purport to give correct tax calculation in all circumstances. It is advised that for filing of returns the exact calculation may be made as per the provisions contained in the relevant Acts, Rules etc.
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