Section 3(1)(c) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

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Union of India - Subsection

Section 3(1)(c) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015

(c)valuation of shares and securities,-

(I)the fair market value of quoted share and securities shall be the higher of,-

(i)its cost of acquisition; and

(A)the average of the lowest and highest price of such shares and securities quoted on any established securities market on the valuation date; or

(B)where on the valuation date there is no trading in such shares and securities on any established securities market, average of the lowest and highest price of such shares and securities on any established securities market on a date immediately preceding the valuation date when such shares and securities were traded on such securities market;

(II)the fair market value of unquoted equity shares shall be the higher of,-

(i)its cost of acquisition; and

(ii)the value, on the valuation date, of such equity shares as determined in the following manner, namely:-

(ii)the price as determined in the following manner, namely:-

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Union of India - Subsection

Section 3(1)(c) in The Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Rules, 2015