Section 54F(4)(b) in The Income Tax Act, 1961

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Union of India - Subsection

Section 54F(4)(b) in The Income Tax Act, 1961

(b)the amount that would not have been so charged had the amount actually utilised by the assessee for the purchase or construction of the new asset within the period specified in sub-section (1) been the cost of the new asset, shall be charged under section 45 as income of the previous year in which the period of three years from the date of the transfer of the original asset expires; and

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Union of India - Subsection

Section 54F(4)(b) in The Income Tax Act, 1961