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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(10) in The Income Tax Act, 2025

(10)For the purposes of this section, "net consideration" means the full value of the consideration received or accruing as a result of the transfer of the original asset as reduced by any expenditure incurred wholly and exclusively in connection with such transfer.