Section 35AD(8)(f) in The Income Tax Act, 1961

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Union of India - Subsection

Section 35AD(8)(f) in The Income Tax Act, 1961

(f)any expenditure of capital nature shall not include any expenditure in respect of which the payment or aggregate of payments made to a person in a day, otherwise than by an account payee cheque drawn on a bank or an account payee bank draft or use of electronic clearing system through a bank account 38[or through such other electronic mode as may be prescribed], exceeds ten thousand rupees or any expenditure incurred on the acquisition of any land or goodwill or financial instrument.

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Union of India - Subsection

Section 35AD(8)(f) in The Income Tax Act, 1961