Section 90(6)(d) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 90(6)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(6)(d) in The Income Tax Act, 2025

(d)the financial asset allotted to the assessee without any payment and on the basis of holding of any other financial asset, shall be taken to be nil; and

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Union of India - Subsection

Section 90(6)(d) in The Income Tax Act, 2025