Section 88(7)(d) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 88(7)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(7)(d) in The Income Tax Act, 1961

(d)[ stamp duty, registration fee and other expenses for the purpose of transfer of such house property to the assessee, but shall not include any payment towards or by way of- [Inserted by Act 12 of 1990, Section 30 (w.e.f. 1.4.1991).]

(A)the admission fee, cost of share and initial deposit which a shareholder of a company or a member of a co-operative society has to pay for becoming such shareholder or member; or]

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Union of India - Subsection

Section 88(7)(d) in The Income Tax Act, 1961