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[Cites 0, Cited by 0] [Section 8AA] [Entire Act]

Union of India - Subsection

Section 8AA(2) in Income Tax Rules, 1962

(2)In the case of a capital asset, being a share or debenture of a company, which becomes the property of the assessee in the circumstances mentioned in clause (x) of section 47 of the Act, there shall be included the period for which the bond, debenture, debenture-stock or deposit certificate, as the case may be, was held by the assessee prior to the conversion.