Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 115VK] [Entire Act] Union of India - Subsection Section 115VK(3) in The Income Tax Act, 1961 (3)The block of qualifying assets as determined under sub-section (2) shall constitute a separate block of assets for the purposes of this Chapter.
