Section 115F(1)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115F(1)(ii) in The Income Tax Act, 1961

(ii)"net consideration", in relation to the transfer of the original asset, means the full value of the consideration received or accruing as a result of the transfer of such asset as reduced by any expenditure incurred wholly and exclusively in connection with such transfer.

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Union of India - Subsection

Section 115F(1)(ii) in The Income Tax Act, 1961