11UAA. [ Determination of Fair Market Value for share other than quoted share. [Rule 11UAA inserted by the Income-tax (Twentieth Amendment) Rules, 2017, w.e.f. 1-4-2018.]
- For the purposes of section 50CA, the fair market value of the share of a company other than a quoted share, shall be determined in the manner provided in sub-clause (b) or sub-clause (c),as the case may be, of clause (c) of sub-rule (1) of rule 11UA and for this purpose the reference to valuation date in the rule 11U and rule 11UA shall mean the date on which the capital asset, being share of a company other than a quoted share, referred to in section 50CA, is transferred.]
