Section 54ED(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 54ED(1)] [Section 54ED] [Entire Act]

Union of India - Subsection

Section 54ED(1)(b) in The Income Tax Act, 1961

(b)if the cost of the specified equity shares is less than the capital gain arising from the transfer of the original asset, so much of the capital gain as bears to the whole of the capital gain the same proportion as the cost of the specified equity shares acquired bears to the whole of the capital gain shall not be charged under section 45.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 54ED(1)(b) in The Income Tax Act, 1961