Section 11(1A)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 11(1A)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1A)(iii) in The Income Tax Act, 1961

(iii)"net consideration" means the full value of the consideration received or accruing as a result of the transfer of the capital asset as reduced by any expenditure incurred wholly and exclusively in connection with such transfer.

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Union of India - Subsection

Section 11(1A)(iii) in The Income Tax Act, 1961