Section 115F(1)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 115F(1)(b) in The Income Tax Act, 1961

(b)if the cost of the new asset is less than the net consideration in respect of the original asset, so much of the capital gain as bears to the whole of the capital gain the same proportion as the cost of acquisition of the new asset bears to the net consideration shall not be charged under section 45.

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Union of India - Subsection

Section 115F(1)(b) in The Income Tax Act, 1961