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[Cites 0, Cited by 0] [Section 402(37)] [Section 402] [Entire Act]

Union of India - Subsection

Section 402(37)(b) in The Income Tax Act, 2025

(b)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 tax year immediately preceding the tax year in which such income or sum is credited or paid;