Section 54EC(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 54EC(1)(b) in The Income Tax Act, 1961

(b)if the cost of the long-term specified asset is less than the capital gain arising from the transfer of the original asset, so much of the capital gain as bears to the whole of the capital gain the same proportion as the cost of acquisition of the long-term specified asset bears to the whole of the capital gain, shall not be charged under section 45:

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Union of India - Subsection

Section 54EC(1)(b) in The Income Tax Act, 1961