- In section 56 of the Income-tax Act, in sub-section (2), after clause (viii), the following clause shall be inserted with effect from the 1st day of April, 2015, namely:-"(ix) any sum of money received as an advance or otherwise in the course of negotiations for transfer of a capital asset, if,-(a)such sum is forfeited; and(b)the negotiations do not result in transfer of such capital asset.".
