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[Cites 0, Cited by 5] [Section 2(42A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42A)(b) in The Income Tax Act, 1961

(b)in the case of a capital asset which becomes the property of the assessee in the circumstances mentioned in sub-section (1) of section 49, there shall be included the period for which the asset was held by the previous owner referred to in the said section ;
(ba)in the case of a capital asset referred to in clause (via) of section 28, the period shall be reckoned from the date of its conversion or treatment;