Section 206C(11)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 206C(11)(a) in The Income Tax Act, 1961

(a)"accountant" shall have the meaning assigned to it in the Explanation to sub-section (2) of section 288;

(aa)"buyer" with respect to—

(i)sub-section (1) means a person who obtains in any sale, by way of auction, tender or any other mode, goods of the nature specified in the Table in sub-section (1) or the right to receive any such goods but does not include,—

(A)a public sector company, the Central Government, a State Government, and an embassy, a High Commission, legation, commission, consulate and the trade representation, of a foreign State and a club; or

(B)a buyer in the retail sale of such goods purchased by him for personal consumption;

(ii)[***]

(iii)sub-section (1F) means a person who obtains in any sale, goods of the nature specified in the said sub-section, but does not include,—

(A)the Central Government, a State Government and an embassy, a High Commission, legation, commission, consulate and the trade representation of a foreign State; or

(B)a local authority as defined in Explanation to clause (20) of section 10; or

(C)a public sector company which is engaged in the business of carrying passengers.

(ab)[***]

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Union of India - Subsection

Section 206C(11)(a) in The Income Tax Act, 1961