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[Cites 0, Cited by 0] [Section 2(111)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(111)(d) in The Income Tax Act, 2025

(d)any crypto-asset being a digital representation of value that relies on a cryptographically secured distributed ledger or a similar technology to validate and secure transactions, whether or not such asset is included in sub-clause (a) or (b) or (c),where,––
(i)"non-fungible token" means such digital asset as the Central Government may, by notification, specify;
(ii)the Central Government may, by notification, exclude any digital asset from this definition, subject to such conditions as specified therein;