Section 194J(1)(B) in The Income Tax Act, 1961

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Union of India - Subsection

Section 194J(1)(B) in The Income Tax Act, 1961

(B)where the amount of such sum or, as the case may be, the aggregate of the amounts of such sums credited or paid or likely to be credited or paid during the financial year by the aforesaid person to the account of, or to, the payee, does not exceed-

(i)twenty thousand rupees, in the case of fees for professional services referred to in clause (a), or

(ii)twenty thousand rupees, in the case of fees for technical services referred to in ][clause (b), or] [ Substituted by Act 29 of 2006, Section 16, for " clause (b):" (w.e.f. 13.7.2006).]

(iii)[ twenty thousand rupees, in the case of royalty referred to in clause (c), or [Inserted by Act 29 of 2006, Section 16 (w.e.f. 13.7.2006).]

(iv)twenty thousand rupees, in the case of sum referred to in clause (d):]

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Union of India - Subsection

Section 194J(1)(B) in The Income Tax Act, 1961