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[Cites 0, Cited by 5] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(2) in The Income Tax Act, 1961

(2)[ Where the gross total income of an assessee includes any income arising from the transfer of a long-term capital asset, the gross total income shall be reduced by the amount of such income and the deduction under Chapter VI-A shall be allowed as if the gross total income as so reduced were the gross total income of the assessee.