Section 139(9)(f) in The Income Tax Act, 1961

[Cites 0, Cited by 5] [Section 139(9)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(9)(f) in The Income Tax Act, 1961

(f)where regular books of account are not maintained by the assessee, the return is accompanied by a statement indicating the amounts of turnover or, as the case may be, gross receipts, gross profit, expenses and net profit of the business or profession and the basis on which such amounts have been computed, and also disclosing the amounts of total sundry debtors, sundry creditors, stock-in-trade and cash balance as at the end of the previous year:

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Union of India - Subsection

Section 139(9)(f) in The Income Tax Act, 1961