Section 50(1)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 6] [Section 50(1)] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(1)(iii) in The Income Tax Act, 1961

(iii)the actual cost of any asset falling within the block of assets acquired during the previous year, such excess shall be deemed to be the capital gains arising from the transfer of short-term capital assets;

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Union of India - Subsection

Section 50(1)(iii) in The Income Tax Act, 1961