Section 45(5)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 16] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(a) in The Income Tax Act, 1961

(a)the capital gain computed with reference to the compensation awarded in the first instance or, as the case may be, the consideration determined or approved in the first instance by the Central Government or the Reserve Bank of India shall be chargeable as income under the head "Capital gains" of the previous year in which such compensation or part thereof, or such consideration or part thereof, was first received; and*

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Union of India - Subsection

Section 45(5)(a) in The Income Tax Act, 1961