Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 100] [Entire Act]

Union of India - Section

Section 18 in The Finance Act, 2018

18. Amendment of section 48.

- In section 48 of the Income-tax Act, after the second proviso, the following proviso shall be inserted, namely:-"Provided also that nothing contained in the first and second provisos shall apply to the capital gains arising from the transfer of a long-term capital asset being an equity share in a company or a unit of an equity oriented fund or a unit of a business trust referred to in section 112A:".