Section 54GB(1)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 54GB(1)(a) in The Income Tax Act, 1961

(a)if the amount of the net consideration is greater than the cost of the new asset, then, so much of the capital gain as it bears to the whole of the capital gain the same proportion as the cost of the new asset bears to the net consideration, shall not be charged under section 45 as the income of the previous year; or

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Union of India - Subsection

Section 54GB(1)(a) in The Income Tax Act, 1961