119AA. [ Modes of payment for the purpose of section 269SU. [Inserted by Notification No. G.S.R. 960(E), dated 30.12.2019 (w.e.f. 26.3.1962).]
- Every person, carrying on business, if his total sales, turnover or gross receipts, as the case may be, in business exceeds fifty crore rupees during the immediately preceding previous year shall provide facility for accepting payment through following electronic modes, in addition to the facility for other electronic modes of payment, if any, being provided by such person, namely: -(i)Debit Card powered by RuPay;(ii)Unified Payments Interface (UPI) (BHIM-UPI); and(iii)Unified Payments Interface Quick Response Code (UPI QR Code) (BHIM-UPI QR Code).]
