Section 70(1)(r) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1)(r) in The Income Tax Act, 2025

(r)of a capital asset made by a non-resident on a recognised stock exchange located in any International Financial Services Centre, where the consideration for such transaction is paid or payable in foreign currency, and such capital asset is—

(i)bond or Global Depository Receipt referred to in section 209(1); or

(ii)rupee denominated bond of an Indian company; or

(iii)derivative; or

(iv)such other securities as may be notified by the Central Government;

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Union of India - Subsection

Section 70(1)(r) in The Income Tax Act, 2025