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Union of India - Section

Section 18 in THE FINANCE ACT, 2021

18. Amendment of section 48.

In section 48 of the Income-tax Act, after clause (ii) the following clause shall be inserted, namely: --“(iii) in case of specified entity referred to in sub-section (4A) of section 45, the amount included in the total income of such specified entity under sub-section (4A) of section 45 which is attributable to the capital asset being transferred, calculated in the prescribed manner:”.