In section 55 of the Income-tax Act, in sub-section (2), for clause (a), the following clause shall be substituted, namely:––“(a) in relation to a capital asset, being goodwill of a business or profession, or a trade mark or brand name associated with a business or profession, or a right to manufacture, produce or process any article or thing, or right to carry on any business or profession, or tenancy rights, or stage carriage permits, or loom hours,—(i)in the case of acquisition of such asset by the assessee by purchase from a previous owner, means the amount of the purchase price; and(ii)in the case falling under sub-clauses (i) to (iv) of sub-section (1) of section 49 and where such asset was acquired by the previous owner (as defined in that section) by purchase, means the amount of the purchase price for such previous owner; and(iii)in any other case, shall be taken to be nil:Provided that where the capital asset, being goodwill of a business or profession, in respect of which a deduction on account of depreciation undersub-section (1) of section 32 has been obtained by the assessee in any previous year preceding the previous year relevant to the assessment year commencing on or after the 1st day of April, 2021, the provisions of sub-clauses (i) and (ii) shall apply with the modification that the total amount of depreciation obtained by the assessee under sub-section (1) of section 32 before the assessment year commencing on the 1st day of April, 2021 shall be reduced from the amount of purchase price;”.
