Section 112A(1)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 112A(1)] [Section 112A] [Entire Act]

Union of India - Subsection

Section 112A(1)(b) in The Income Tax Act, 1961

(b)in a case where the long-term capital asset is in the nature of a unit of an equity oriented fund or a unit of a business trust, been paid on transfer of such capital asset.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 112A(1)(b) in The Income Tax Act, 1961