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 52] [Section 2] [Entire Act] Union of India - Subsection Section 2(42B) in The Income Tax Act, 1961 (42B)"short-term capital gain" means capital gain arising from the transfer of a short-term capital asset ;
