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[Cites 0, Cited by 0] [Section 215(2)] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(2)(b) in The Income Tax Act, 2025

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