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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Income Tax Act, 2025

(3)In computing the income chargeable under the head "Capital gains", the following amounts shall not be allowed as a deduction:—
(a)the interest claimed as deduction under section 22(1)(b) or under Chapter VIII
(b)any sum paid as securities transaction tax under Chapter VII of the Finance (No.2) Act, 2004.