Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 44AD] [Entire Act] Union of India - Subsection Section 44AD(4) in The Income Tax Act, 1961 (4)The provisions of Chapter XVII-C shall not apply to an eligible assessee in so far as they relate to the eligible business.
