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[Cites 0, Cited by 0] [Section 2(42A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42A)(f) in The Income Tax Act, 1961

(f)in the case of a capital asset, being a financial asset, allotted without any payment and on the basis of holding of any other financial asset, the period shall be reckoned from the date of the allotment of such financial asset ;