- In section 44AB of the Income-tax Act,-(i)before the first proviso, the following proviso shall be inserted, namely:-"Provided that this section shall not apply to the person, who declares profits and gains for the previous year in accordance with the provisions of sub-section (1) of section 44AD and his total sales, turnover or gross receipts, as the case may be, in business does not exceed two crore rupees in such previous year:";(ii)in the first proviso, for the words "Provided that", the words "Provided further that" shall be substituted;(iii)in the second proviso, for the words "Provided further", the words "Provided also" shall be substituted.
