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[Cites 0, Cited by 0] [Section 2(42A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42A)(d) in The Income Tax Act, 1961

(d)in the case of a capital asset, being a share or any other security (hereafter in this clause referred to as the financial asset) subscribed to by the assessee on the basis of his right to subscribe to such financial asset or subscribed to by the person in whose favour the assessee has renounced his right to subscribe to such financial asset, the period shall be reckoned from the date of allotment of such financial asset ;