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[Cites 0, Cited by 0] [Section 72(6)] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(6)(b) in The Income Tax Act, 2025

(b)the capital gains so computed in such foreign currency shall be reconverted into Indian currency, so, however, that the said manner of computation of capital gains shall be applicable in respect of capital gains accruing or arising from every reinvestment thereafter in, and sale of, shares in, or debentures of, an Indian company.