Section 3(1)(a) in The Prohibition of Benami Property Transactions Rules, 2016

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Union of India - Subsection

Section 3(1)(a) in The Prohibition of Benami Property Transactions Rules, 2016

(a)the price of unquoted equity shares shall be the higher of,-

(I)its cost of acquisition;

(II)the fair market value of such equity shares determined, on the date of transaction, by a merchant banker or an accountant as per the Discounted Free Cash Flow method; and

(III)the value, on the date of transaction, of such equity shares as determined in the following manner, namely:-

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Union of India - Subsection

Section 3(1)(a) in The Prohibition of Benami Property Transactions Rules, 2016