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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(1) in The Income Tax Act, 2025

(1)Any profits or gains arising from the slump sale effected in the tax year shall be chargeable to income-tax as long-term capital gains and shall be deemed to be the income of the tax year in which the transfer took place, subject to the provisions of sub-section (2).