Income Tax Department

Ministry of Finance, Government of India

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Section 269SU

Acceptance of payment through prescribed electronic modes

Section

Section Number

269SU

Chapter

CHAPTER XXB - REQUIREMENT AS TO MODE OF ACCEPTANCE, PAYMENT OR REPAYMENT IN CERTAIN CASES TO COUNTERACT EVASION OF TAX

Act

Income-tax Act, 1961

Year

2024 (No. 2)

Acceptance of payment through prescribed electronic modes

Acceptance of payment through prescribed electronic modes

Acceptance of payment through prescribed electronic modes.

269SU. Every person, carrying on business, shall provide facility for accepting payment through prescribed electronic modes, in addition to the facility for other electronic modes, of payment, if any, being provided by such person, if his total sales, turnover or gross receipts, as the case may be, in business exceeds fifty crore rupees during the immediately preceding previous year.

Footnotes