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[Cites 0, Cited by 0] [Section 139A(1)] [Section 139A] [Entire Act]

Union of India - Subsection

Section 139A(1)(v) in The Income Tax Act, 1961

(v)[ being a resident, other than an individual, which enters into a financial transaction of an amount aggregating to two lakh fifty thousand rupees or more in a financial year; or [Inserted by Finance Act, 2018 (Act No. 13 of 2018), dated 29.3.2018.]