(3)Where the cost of the ] [Inserted by Act 33 of 1996, Section 20 (w.e.f. 1.10.1996).] [specified securities] [Substituted by Act 14 of 1997, Section 2, for certain words (w.e.f. 1.10.1996).][has been taken into account for the purposes of clause (a) or clause (b) of sub-section (1), a rebate with reference to such cost shall not be allowed under section 88.Explanation. - For the purposes of this section,-(a)"cost", in relation to any ] [specified securities] [Substituted by Act 14 of 1997, Section 2, for certain words (w.e.f. 1.10.1996).][, means the amount invested in such ] [Inserted by Act 33 of 1996, Section 20 (w.e.f. 1.10.1996).][specified securities] [Substituted by Act 14 of 1997, Section 2, for certain words (w.e.f. 1.10.1996).][out of the net consideration received or accruing as a result of the transfer of the original asset; [Inserted by Act 33 of 1996, Section 20 (w.e.f. 1.10.1996).](b)"net consideration", in relation to the transfer of a capital asset, means the full value of the consideration received or accruing as a result of the transfer of the capital asset as reduced by the expenditure incurred wholly and exclusively in connection with such transfer.]
