Section 153(2)(iii) in Finance Act, 2020

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Union of India - Subsection

Section 153(2)(iii) in Finance Act, 2020

(iii)sales, turnover or gross receipts, as the case may be, of the e-commerce operator from the e-commerce supply or services made or provided or facilitated as referred to in sub-section (1) is less than two crore rupees during the previous year.

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Union of India - Subsection

Section 153(2)(iii) in Finance Act, 2020