Section 54GB(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 54GB(1)] [Section 54GB] [Entire Act]

Union of India - Subsection

Section 54GB(1)(b) in The Income Tax Act, 1961

(b)if the amount of the net consideration is equal to or less than the cost of the new asset, the capital gain shall not be charged under section 45 as the income of the previous year.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 54GB(1)(b) in The Income Tax Act, 1961