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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(1) in The Income Tax Act, 2025

(1)Income chargeable under the head "Capital gains" shall be computed, by deducting from the full value of the consideration received or accruing as a result of the transfer of the capital asset, the following amounts:—
(a)expenditure incurred wholly and exclusively in connection with such transfer; and
(b)the cost of acquisition of the asset and the cost of any improvement thereto.