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[Cites 0, Cited by 0] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(4) in The Income Tax Act, 2025

(4)In the case of an assessee being a non-resident (not being a company) or a foreign company, the long term capital gains arising from the transfer of a capital asset, being unlisted securities or shares of a company not being a company in which the public are substantially interested, shall be computed without giving effect to the provisions under section 72(6).