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[Cites 0, Cited by 0] [Section 90(9)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(9)(d) in The Income Tax Act, 2025

(d)if the capital asset, being a share or a stock of a company, became the property of the assessee on—
(i)the consolidation and division of all or any of the share capital of the company into shares of larger amount than its existing shares; or
(ii)the conversion of any shares of the company into stock; or
(iii)the re-conversion of any stock of the company into shares; or
(iv)the sub-division of any of the shares of the company into shares of smaller amount; or
(v)the conversion of one kind of shares of the company into another kind, means the cost of acquisition of the asset calculated with reference to the cost of acquisition of the shares or stock from which such asset is derived.