Section 67(10)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 67(10)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(10)(c) in The Income Tax Act, 2025

(c)for the purposes of clause (b),––

(i)if the value of "A" as computed is negative, such value shall be deemed to be zero;

(ii)the balance in the capital account of the specified person in the books of account of the specified entity shall be calculated without considering any increase in the capital account of the specified person due to revaluation of any asset or due to self-generated goodwill or any other self-generated asset; and

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Union of India - Subsection

Section 67(10)(c) in The Income Tax Act, 2025