Section 198(1)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 198(1)] [Section 198] [Entire Act]

Union of India - Subsection

Section 198(1)(c) in The Income Tax Act, 2025

(c)securities transaction tax under Chapter VII of the Finance (No. 2) Act, 2004 has—

(i)in a case where the long-term capital asset is in the nature of an equity share in a company, been paid on acquisition and transfer of such capital asset; or

(ii)in a case where the long-term capital asset is in the nature of a unit of an equity oriented fund or a unit of a business trust, been paid on transfer of such capital asset.

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Union of India - Subsection

Section 198(1)(c) in The Income Tax Act, 2025