(9)For the purposes of sections 72 and 73, cost of acquisition in relation to any other capital asset,—(a)if the capital asset became the property of the assessee before the 1st April, 2001, subject to sub-section (10), shall be the cost of acquisition of the asset to the assessee or its fair market value on the 1st April, 2001, at the option of the assessee;(b)if the capital asset became the property of the assessee by any of the modes specified in section 73 (Table: Sl. No. 1), and the capital asset became the property of the previous owner before the 1st April, 2001, subject to sub-section (10), shall be the cost of the capital asset to the previous owner or its fair market value on the 1st April, 2001, at the option of the assessee;(c)if the capital asset became the property of the assessee on the distribution of the capital assets of a company on its liquidation and the assessee has been assessed to income-tax under the head "Capital gains" in respect of that asset under section 68, means the fair market value of the asset on the date of distribution;(d)if the capital asset, being a share or a stock of a company, became the property of the assessee on—(i)the consolidation and division of all or any of the share capital of the company into shares of larger amount than its existing shares; or(ii)the conversion of any shares of the company into stock; or(iii)the re-conversion of any stock of the company into shares; or(iv)the sub-division of any of the shares of the company into shares of smaller amount; or(v)the conversion of one kind of shares of the company into another kind, means the cost of acquisition of the asset calculated with reference to the cost of acquisition of the shares or stock from which such asset is derived.
