(7)For the purposes of sections 72 and 73, "cost of acquisition", subject to sub-sections (9)(a) and (b), in relation to a long-term capital asset, being an equity share in a company or a unit of an equity oriented fund or a unit of a business trust referred to in section 198, acquired before the 1st February, 2018, shall be higher of—(a)the cost of acquisition of such asset; and(b)lower of—(i)the fair market value of such asset; and(ii)the full value of consideration received or accruing as a result of the transfer of the capital asset.
