Section 74(2)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2)(c) in The Income Tax Act, 2025

(c)the actual cost of any asset falling within the block of assets acquired during the tax year, such excess shall be deemed to be capital gains arising from the transfer of short-term capital assets.

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Union of India - Subsection

Section 74(2)(c) in The Income Tax Act, 2025