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[Section 393]
[Entire Act]
Union of India - Subsection
Section 393(8) in The Income Tax Act, 2025
| (i) Any sum under a life insurance policy, including the sum allocated as bonus on such policy, other than the amount not includible in the total income under Schedule II (Table: Sl. No. 2). | Any person. | Rate: 2% on income comprised in such sum.——Threshold limit: ₹1, 00, 000. | |
| (ii) Any sum exceeding fifty lakh rupees for purchase of any goods. | Any person, being a buyer. | Rate: 0.1%——Threshold limit: As per Note 1. | |
| (iii) Total income of a specified senior citizen after giving effect to deduction allowable under Chapter VIII and rebate allowable under section 156. | Specified bank. | Rate: Rates in force.——Threshold limit: As applicable. | |
| (iv) Any benefit or perquisite, whether convertible into money or not, arising from business or the exercise of a profession of any resident. | Specified person. | Rate: 10% of value or aggregate of values of such benefit or perquisite.——Threshold limit: ₹ 20, 000. | |
| (v) Any sum on account of sale of goods or provision of services by an e-commerce participant, facilitated by an e-commerce operator through its digital or electronic facility or platform. | Any e-commerce operator. | Rate: 0.1% of gross amount of such sale or services or both.——Threshold limit: Nil. | |
| (vi) Any sum by way of consideration for transfer of a virtual digital asset. | Any person. | Rate: 1%——Threshold limit: Nil. |