- In section 44AD of the Income-tax Act, -(a)after sub-section (5), and before the Explanation, the following sub-section shall be inserted and shall be deemed to have been inserted with effect from the 1st day of April, 2011, namely: -"(6) The provisions of this section, notwithstanding anything contained in the foregoing provisions, shall not apply to -(i)a person carrying on profession as referred to in sub-section (1) of section 44AA;(ii)a person earning income in the nature of commission or brokerage; or(iii)a person carrying on any agency business.";(b)in the Explanation, in clause (b), in sub-clause (if), for the words "sixty lakh rupees", the words "one crore rupees" shall be substituted with effect from the 1st day of April, 2013.
