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[Cites 0, Cited by 0] [Section 341(9)] [Section 341] [Entire Act]

Union of India - Subsection

Section 341(9)(a) in The Income Tax Act, 2025

(a)the capital gain from transfer of a capital asset, being property held under trust wholly for charitable or religious purposes, where the whole or any part of the net consideration is utilised for acquiring another capital asset to be so held,—
(i)if the whole of the net consideration is utilised in acquiring the new capital asset, the whole of such capital gain;
(ii)if only a part of the net consideration is utilised for acquiring the new capital asset, so much of such capital gain as is equal to the amount, if any, by which the amount so utilised exceeds the cost of the transferred asset;