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[Cites 0, Cited by 0] [Section 72(8)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(8)(b) in The Income Tax Act, 2025

(b)"indexed cost of acquisition" means an amount which bears to the cost of acquisition, the same proportion as Cost Inflation Index for the year in which the asset is transferred bears to the Cost Inflation Index for the first year in which the asset was held by the assessee or for the year beginning on 1st April, 2001, whichever is later;