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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(iii) in Finance Act, 2012

(iii)the amount of income-tax on long term capital gains arising from the transfer of a capital asset, being unlisted securities, calculated at the rate of ten per cent, on the capital gains in respect of such asset as computed without giving effect to the first and second proviso to section 48.";