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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in The Income Tax Act, 2025

(2)For the purposes of sub-section (1), investment made in the long-term specified asset from capital gain arising from transfer of one or more original asset shall not exceed fifty lakh rupees,––
(a)during any tax year; or
(b)in the year of transfer of the original asset or assets and in the subsequent tax year.