Section 72(8)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 72(8)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(8)(c) in The Income Tax Act, 2025

(c)"indexed cost of any improvement" means an amount which bears to the cost of improvement, the same proportion as Cost Inflation Index for the year in which the asset is transferred bears to the Cost Inflation Index for the year in which the improvement to the asset took place; and

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Union of India - Subsection

Section 72(8)(c) in The Income Tax Act, 2025