Section 44AA(2)(iv) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 44AA(2)] [Section 44AA] [Entire Act]

Union of India - Subsection

Section 44AA(2)(iv) in The Income Tax Act, 1961

(iv)[ where the profits and gains from the business are deemed to be the profits and gains of the assessee under section 44-AD and he has claimed such income to be lower than the profits and gains so deemed to be the profits and gains of his business and his income exceeds the maximum amount which is not chargeable to income-tax during such previous year,] [ Inserted by Act 33 of 2009, Section 18 (w.e.f. 1.4.2011).]

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Union of India - Subsection

Section 44AA(2)(iv) in The Income Tax Act, 1961