Can a person whose total turnover or gross receipts for the year exceed threshold limit adopt the presumptive taxation scheme of section 44AD?
Subject
FAQs on Tax on Presumptive Taxation Scheme
etds-answer
The presumptive taxation scheme of section 44AD can be opted by the eligible persons if the total turnover or gross receipts from the business do not exceed the limit prescribed under section 44AB. In other words, if the total turnover or gross receipt of the business exceeds Rs. 2,00,00,000/3,00,00,000 then the scheme of section 44AD cannot be adopted.