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[Cites 0, Cited by 0] [Section 77(5)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(5)(a) in The Income Tax Act, 2025

(a)the "net worth" shall be the "aggregate value of total assets" of the undertaking or division, as reduced by the value of its liabilities as appearing in the books of account, and for computing net worth, any change in the value of assets due to revaluation shall be ignored;