Section 3(1)(h) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(h) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

(h)valuation of any other asset shall be higher of,-

(I)its cost of acquisition or the amount invested; and

(II)the price that the asset would fetch if sold in the open market on the valuation date in an arm's-length transaction.