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[Cites 0, Cited by 0] [Section 508] [Entire Act]

Union of India - Subsection

Section 508(3) in The Income Tax Act, 2025

(3)In sub-section (1), "specified financial transaction" means any transaction—
(a)of purchase, sale or exchange of goods or property or right or interest in a property; or
(b)for rendering any service; or
(c)under a works contract; or
(d)by way of an investment made or an expenditure incurred; or
(e)for taking or accepting any loan or deposit, as may be prescribed.