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[Cites 0, Cited by 0] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(10) in The Income Tax Act, 2025

(10)Irrespective of any other provision of this Act, loss ignored as per sub-section (9) shall be deemed to be the cost of purchase or acquisition of such additional securities or unit referred to in sub-section (9)(b) as are held by him on the date of such sale or transfer.