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[Cites 0, Cited by 0] [Section 58(11)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(11)(a) in The Income Tax Act, 2025

(a)"eligible assessee" means an individual, a Hindu undivided family, or a firm other than a limited liability partnership, who is resident in India, and who––
(i)has not claimed any deduction under section 144;
(ii)has not claimed any deduction under Chapter VIII-C for the relevant tax year;
(iii)does not carry on specified profession as defined in section 62(4);
(iv)does not earn any income in the nature of commission or brokerage;
(v)does not carry on any agency business;