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[Cites 0, Cited by 0] [Section 90(9)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(9)(b) in The Income Tax Act, 2025

(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;