Section 54F(4)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 54F(4)(a) in The Income Tax Act, 1961

(a)the amount of capital gain arising from the transfer of the original asset not charged under section 45 on the basis of the cost of the new asset as provided in clause (a) or, as the case may be, clause (b) of sub-section (1), exceeds,

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Union of India - Subsection

Section 54F(4)(a) in The Income Tax Act, 1961