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[Cites 0, Cited by 0] [Section 11UC] [Entire Act]

Union of India - Subsection

Section 11UC(1) in Income Tax Rules, 1962

(1)The income from transfer outside India of a share of, or interest in, a company or an entity referred to in clause (i) of sub-section (1) of section 9, attributable to assets located in India, shall be determined in accordance with the following formula, namely:-
A x| BC
Where;A = Income from the transfer of share of, or interest in, the company or the entity computed in accordance with the provisions of the Act, as if, such share or interest is located in India;B = Fair Market Value of assets located in India as on the specified date, from which the share or interest referred to in A derives its value substantially, computed in accordance with rule 11UB;C = Fair Market Value of all the assets of the company or the entity as on the specified date, computed in accordance with rule 11UB:Provided that if the transferor of the share of, or interest in, the company or the entity fails to provide the information required for the application of the aforesaid formula then the income from the transfer of such share or interest attributable to the assets located in India shall be determined in such manner as the Assessing Officer may deem suitable.