Section 44AD(5)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 44AD(5)(b) in The Income Tax Act, 1961

(b)"eligible business" means,-

(i)any business except the business of plying, hiring or leasing goods carriages referred to in section 44-AE; and

(ii)whose total turnover or gross receipts in the previous year does not exceed an amount of forty lakh rupees. ]