Section 185(1)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 185(1)] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(1)(d) in The Income Tax Act, 2025

(d)any other prescribed electronic mode,if,––

(i)the amount or the aggregate amount of such loan, deposit, or specified sum; or

(ii)the amount or the aggregate amount of any previously taken or accepted loan or deposit or specified sum by such person from such another person, which is remaining unpaid, whether due for repayment or not, as on the date of taking or accepting such amount as referred to in clause (i); or

(iii)the aggregate of the amounts referred to in clauses (i) and (ii), is ₹ 20000 or more.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 185(1)(d) in The Income Tax Act, 2025