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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(10) in The Income Tax Act, 2025

(10)In case of a capital asset referred to in sub-section (9)(a) and (b), being land or building, or both, the fair market value of such asset on the 1st April, 2001 for the said sub-section 9(a) and (b) shall not exceed the stamp duty value, wherever available, of such asset as on the 1st April, 2001.