Legal Document View

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
[Cites 0, Cited by 0] [Section 402(11)] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(11)(l) in The Income Tax Act, 2025

(l)any person, being an individual or a Hindu undivided family or an association of persons or a body of individuals, if such person,—
(i)does not fall under any of the preceding sub-clauses; and
(ii)has total sales, gross receipts or turnover from business or profession carried on by him exceeding one crore rupees in case of business or fifty lakh rupees in case of profession during the tax year immediately preceding the tax year in which such sum is credited or paid to the account of the contractor;