(3)Notwithstanding anything contained in sub-section (1), no tax shall be deducted in a case, where—(a)the consideration is payable by a specified person and the value or aggregate value of such consideration does not exceed fifty thousand rupees during the financial year; or(b)the consideration is payable by any person other than a specified person and the value or aggregate value of such consideration does not exceed ten thousand rupees during the financial year.
