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[Cites 0, Cited by 0] [Section 39(5)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(5)(b) in The Income Tax Act, 2025

(b)the Assessing Officer is satisfied that the main purpose of the transfer of the asset, directly or indirectly, was to reduce tax liability (by claiming depreciation on enhanced actual cost).