(1)where the full value of the consideration received or accruing as a result of the transfer of the asset together with the full value of such consideration received or accruing as a result of the transfer of any other capital asset falling within the block of the assets during the previous year, exceeds the aggregate of the following amounts, namely:-(i)expenditure incurred wholly and exclusively in connection with such transfer or transfers;(ii)the written down value of the block of assets at the beginning of the previous year; and(iii)the actual cost of any asset falling within the block of assets acquired during the previous year, such excess shall be deemed to be the capital gains arising from the transfer of short-term capital assets;
