Income Tax Department

Ministry of Finance, Government of India

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What is Section 206C(1H) of the Income-tax Act?

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FAQs on TDS or TCS on sale or purchase of goods

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​​Section 206C(1H)​ of the Income-tax Act deals with collection of tax at source (TCS) from buyer on sale of goods if the aggregate value of such sale consideration received in any previous year exceeds Rs. 50 lakh.