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[Cites 0, Cited by 0] [Section 186] [Entire Act]

Union of India - Subsection

Section 186(2) in The Income Tax Act, 2025

(2)Sub-section (1) shall not apply to—
(a)any receipt by Government, any banking company, post office savings bank or co-operative bank;
(b)transactions of the nature referred to in section 185;
(c)such other persons or class of persons or receipts, as may be notified by the Central Government.