Section 11(1A)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 11(1A)(ii) in The Income Tax Act, 1961

(ii)"cost of the transferred asset" means the aggregate of the cost of acquisition (as ascertained for the purposes of sections 48 and 49) of the capital asset which is the subject of the transfer and the cost of any improvement thereto within the meaning assigned to that expression in *sub-clause (b) of †clause (1) of section 55;

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Union of India - Subsection

Section 11(1A)(ii) in The Income Tax Act, 1961