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

[Cites 0, Cited by 31] [Section 44AA(2)] [Section 44AA] [Entire Act]

Union of India - Subsection

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

(ii)where the business or profession is newly set up in any previous year, if his income from business or profession is likely to exceed ] [one lakh twenty thousand] [ Substituted by Act 21 of 1998, Section 20, for certain words (w.e.f. 1.4.1999).][rupees or his total sales, turnover or gross receipts, as the case may be, in business or profession are or is likely to exceed ] [Inserted by Act 41 of 1975, Section 11 (w.e.f. 1.4.1976).] [ten lakh] [ Substituted by Act 21 of 1998, Section 20, for certain words (w.e.f. 1.4.1999).][rupees, ] [Inserted by Act 41 of 1975, Section 11 (w.e.f. 1.4.1976).][during such previous year; or [Substituted by Act 26 of 1997, Section 10, for certain words (w.e.f. 1.4.1998).]

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Union of India - Subsection

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