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[Cites 0, Cited by 0] [Section 206C(11)] [Section 206C] [Entire Act]

Union of India - Subsection

Section 206C(11)(c) in The Income Tax Act, 1961

(c)"seller" [with respect to sub-section (1) and sub-section (1F)] means the Central Government, a State Government or any local authority or corporation or authority established by or under a Central, State or Provincial Act, or any company or firm or co-operative society and also includes an individual or a Hindu undivided family whose total sales, gross receipts or turnover from the business or profession carried on by him exceed [one crore rupees in case of business or fifty lakh rupees in case of profession] during the financial year immediately preceding the financial year in which the goods of the nature specified in the Table in sub-section (1) are sold.