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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(7) in The Income Tax Act, 2025

(7)For the purposes of this section, "special modes of acquisition" means acquisition—
(a)by way of a gift or will or an irrevocable trust; or
(b)upon distribution on the liquidation of a company; or
(c)by such mode of transfer as is referred to in section 70(1)(a), (c), (d), (e), (j), (zd), (ze) and (zf).