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[Cites 0, Cited by 0] [Section 67(12)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(12)(a) in The Income Tax Act, 2025

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