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[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(11)(g) in The Income Tax Act, 2025

(g)any expenditure of capital nature shall not include any expenditure––
(i)for which the payment or aggregate of payments made to a person in a day, is not through specified banking or online mode, exceeds ₹ 10000 rupees; or
(ii)incurred on the acquisition of any land or goodwill or financial instrument.