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[Cites 0, Cited by 0] [Section 175(9)] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(9)(c) in The Income Tax Act, 2025

(c)such person sells or transfers all or any of the securities or unit referred to in clause (a) within nine months after such date, while continuing to hold all or any of the additional securities or unit referred to in clause (b),then, the loss, if any, arising to him on account of such purchase and sale of all or any of such securities or unit shall be ignored for the purposes of computing his income chargeable to tax.