Section 55(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 36] [Section 55(2)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(2)(ii) in The Income Tax Act, 1961

(ii)in any other case, means all expenditure of a capital nature incurred in making any additions or alterations to the capital asset by the assessee after it became his property, and, where the capital asset became the property of the assessee by any of the modes specified in sub-section (1) of section 49, by the previous owner,

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Union of India - Subsection

Section 55(2)(ii) in The Income Tax Act, 1961