Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126] [Entire Act] Union of India - Subsection Section 126(6) in The Income Tax Act, 2025 (6)The amount of sum under sub-section (5) shall not exceed ₹50000 in the aggregate of the sum specified under sub-section (5)(a) and (b).
