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[Cites 0, Cited by 0] [Section 341(10)] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(10)(c) in The Income Tax Act, 2025

(c)"net consideration" means the full value of the consideration received or accruing as a result of the transfer of the capital asset as reduced by any expenditure incurred wholly and exclusively in connection with such transfer.