About Us
Organizations and Functions
Taxpayers’ Charter
Tax Laws & Rules
Acts
Rules
Circulars and Notifications
Forms/Downloads
Budget & Bills
- Home
- What is the provision of Section 269SS? What is the provision of Section 269SS?, (2 of 2)
What is the provision of Section 269SS?
Subject
FAQs on Disallowance of cash expenses or limit on cash transactions
etds-answer
Section 269SS restricts a person (recipient) from taking or accepting any loan or deposit or any specified sum from any other person (depositor), otherwise than by an account payee cheque or account payee bank draft or use of electronic clearing system through a bank account or other electronic mode prescribed in Rule 6ABBA.
