(3)For the purposes of sub-section (1), "specified financial transaction" means any-(a)transaction of purchase, sale or exchange of goods or property or right or interest in a property; or(b)transaction for rendering any service; or(c)transaction under a works contract; or(d)transaction by way of an investment made or an expenditure incurred; or(e)transaction for taking or accepting any loan or deposit,which may be prescribed:Provided that the Board may prescribe different values for different transactions in respect of different persons having regard to the nature of such transaction:Provided further that the value or, as the case may be, the aggregate value of such transactions during a financial year so prescribed shall not be less than fifty thousand rupees.
