Section 62(2)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2)(b) in The Income Tax Act, 2025

(b)where business or profession is newly set up in the tax year, the income from business or profession is likely to exceed ₹ 120000 or its total sales, turnover or gross receipts from such business or profession is likely to exceed ten lakh rupees during such tax year; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 62(2)(b) in The Income Tax Act, 2025