Section 77(5)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

(b)the "aggregate value of total assets" shall,—

(i)for depreciable assets, be the written down value of the block of assets determined under section 41(1)(c);

(ii)for capital asset being goodwill of a business or profession, which was not acquired by the assessee by purchase from a previous owner, be nil;

(iii)for capital assets for which the entire expenditure has been allowed or is allowable as a deduction under section 46, be nil; and

(iv)for other assets, be the book value.

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