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[Cites 0, Cited by 0] [Section 50B(1)] [Section 50B] [Entire Act]

Union of India - Subsection

Section 50B(1)(i) in The Income Tax Act, 1961

(i)the "net worth" of the undertaking or the division, as the case may be, shall be deemed to be the cost of acquisition and the cost of improvement for the purposes of sections 48 and 49 and no regard shall be given to the provisions contained in the second proviso to section 48;