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[Cites 0, Cited by 0] [Section 115A] [Entire Act]

Union of India - Subsection

Section 115A(b) in Income Tax Rules, 1962

(b)for converting expenditure incurred wholly and exclusively in connection with the transfer of the capital asset referred to in clause (a), the average of the telegraphic transfer buying rate and telegraphic transfer selling rate of the foreign currency initially utilised in the purchase of the said asset, as on the date of transfer of the capital asset;