46A. Capital gains on purchase by company of its own shares or other specified securities. [ Inserted by Act 27 of 1999, Section 33 (w.e.f. 1.4.2000).]
-Where a shareholder or a holder of other specified securities receives any consideration from any company for purchase of its own shares or other specified securities held by such shareholder or holder of other specified securities, then, subject to the provisions of section 48, the difference between the cost of acquisition and the value of consideration received by the shareholder or the holder of other specified securities, as the case may be, shall be deemed to be the capital gains arising to such shareholder or the holder of other specified securities, as the case may be, in the year in which such shares or other specified securities were purchased by the company.Explanation. - For the purposes of this section, "specified securities" shall have the meaning assigned to it in Explanation to section 77-A of the Companies Act, 1956 (1 of 1956).] [Inserted by Act 11 of 1987, Section 13 (w.e.f. 1.4.1988).]
