Section 86(5)(a) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 86(5)] [Section 86] [Entire Act]

(a)the assessee—

(i)owns more than one residential house, other than the new asset, on the date of transfer of the original asset; or

(ii)purchases any residential house, other than the new asset, within one year of transfer of the original asset; or

(iii)constructs any residential house, other than the new asset, within three years of transfer of the original asset; and

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