- In section 234C of the Income-tax Act, in sub-section (1),-(i)in clause (a), for the words, figures and letters "an eligible assessee in respect of the eligible business referred to in section 44AD", the words, brackets and letter "the assessee referred to in clause (b)" shall be substituted;(ii)in clause (b), for the words, figures and letters "an eligible assessee in respect of the eligible business referred to in section 44AD", the words, brackets, figures and letters "an assessee who declares profits and gains in accordance with the provisions of sub-section (1) of section 44AD or sub-section (1) of section 44ADA, as the case may be" shall be substituted;(iii)in the first proviso,-(A)in clause (c), for the words "first time," occurring at the end, the words "first time; or" shall be substituted;(B)after clause (c) and before the long line, the following clause shall be inserted, namely:-"(d) income of the nature referred to in sub-section (1) of section 115BBDA,";(C)in the long line, after the words, brackets and letter "or clause (c)", the words, brackets and letter "or clause (d)" shall be inserted.
