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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The Income Tax Act, 2025

(1)Irrespective of anything contained in section 2(101) or section 72, the gains on the transfer or redemption or maturity, of a capital asset as mentioned in sub-section (2) shall be treated as short-term capital gains and shall be computed as per sub-section (3).