Section 45(3)(ii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 45(3)(ii) in The Income Tax Act, 1961

(ii)"self-generated goodwill" and "self-generated asset" mean goodwill or asset, as the case may be, which has been acquired without incurring any cost for purchase or which has been generated during the course of the business or profession.

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Union of India - Subsection

Section 45(3)(ii) in The Income Tax Act, 1961