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[Cites 0, Cited by 0] [Section 194S(7)] [Section 194S] [Entire Act]

Union of India - Subsection

Section 194S(7)(a) in The Income Tax Act, 1961

(a)being an individual or a Hindu undivided family, whose total sales, gross receipts or turnover from the business carried on by him or profession exercised by him does not exceed one crore rupees in case of business or fifty lakh rupees in case of profession, during the financial year immediately preceding the financial year in which such virtual digital asset is transferred;