Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 385] [Entire Act] Union of India - Section Section 53 in The Income Tax Act, 1961 53. Exemption of capital gains from a residential house. -[Omitted by the Finance Act, 1992 (18 of 1992), section 26 (w.e.f. 1-4-1993).]
