(2)If, during the tax year, the full value of consideration received or accruing for the transfer of one or more assets in a block of assets exceeds the total of the following:––(a)expenditure incurred wholly and exclusively in connection with such transfer;(b)the written down value of the block of assets at the start of the tax year; and(c)the actual cost of any asset falling within the block of assets acquired during the tax year, such excess shall be deemed to be capital gains arising from the transfer of short-term capital assets.
