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 0] [Section 36] [Entire Act] Union of India - Subsection Section 36(6) in The Income Tax Act, 2025 (6)For the purposes of sub-sections (4) and (5), the figures "₹10000" shall be read as "₹35000" in case the payment is made for plying, hiring or leasing of goods carriages.
