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 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(16) in The Income Tax Act, 2025

(16)The provisions of sub-section (14) shall not apply, if the person transfers his share in the project on or before the date of issue of the certificate of completion, and then,––
(a)the capital gains shall be deemed to be the income of the tax year of such transfer; and
(b)the provisions of this Act, other than sub-section (14), shall apply for the purpose of determination of full value of consideration.