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[Section 402]
[Entire Act]
Union of India - Subsection
Section 402(6) in The Income Tax Act, 2025
| Sl. No. | Provisions | Person | Person not to be included |
| A | B | C | D |
| 1. | Purchase of goods referred to in section 393(1) [Table: Sl. No. 8(ii)]. | A person whose total sales, gross receipts or turnover from the business carried on by him exceed ten crore rupees during the tax year immediately preceding the tax year in which the purchase of goods is carried out. | Any person, as the Central Government may notify for this purpose, subject to conditions as may be specified therein. |
| 2. | Sale of goods referred to in section 394(1) (Table: Sl. Nos. 1 to 5). | A person who obtains in any sale, by way of auction, tender or any other mode, goods of the nature specified in section 394(1) (Table: Sl. Nos. 1 to 5), or the right to receive any such goods | (a) A public sector company; or(b) the Central or a State Government, and an embassy, a High Commission, legation, commission, consulate and the trade representation, of a foreign State; or(c) a club; or(d) a buyer in the retail sale of such goods purchased by him for personal consumption. |
| 3. | Sale of motor vehicle or any other goods referred to in section 394(1) (Table: Sl. No. 6). | A person who obtains in any sale, goods of the nature specified in section 394(1) (Table: Sl. No. 6). | (a) A person as specified in Sl. No. 2.D(b); or(b) a local authority as defined at Schedule III (Table: Sl. No. 22); or(c) a public sector company which is engaged in the business of carrying passengers. |
| 4. | Remittance under Liberalised Remittance Scheme referred to in section 394(1) (Table: Sl. No. 7). | A person remitting amount under the Liberalised Remittance Scheme of Reserve Bank of India. | (a) A person as per Sl. No. 2.D(a) or Sl. No. 3.D(b);(b) Any other person as the Central Government may notify for this purpose subject to such conditions as may be specified therein. |
| 5. | Sale of overseas tour programme package referred to in section 394(1) (Table: Sl. No. 8). | A person who purchases overseas tour programme package. | A person as per Sl. No. 4.D. |