Section 194S(3)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 194S(3)] [Section 194S] [Entire Act]

Union of India - Subsection

Section 194S(3)(a) in The Income Tax Act, 1961

(a)the consideration is payable by a specified person and the value or aggregate value of such consideration does not exceed fifty thousand rupees during the financial year; or

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Union of India - Subsection

Section 194S(3)(a) in The Income Tax Act, 1961