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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2) in Finance Act, 2012

(2)The provisions of this Chapter shall not apply to an individual or a Hindu undivided family or an association of persons or a body of individuals, whether incorporated or not, or an artificial juridical person referred to in sub-clause (v1i) of clause (37) of section 2, if the adjusted total income of such person does not exceed twenty lakh rupees.'.