Section 26(2)(k) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2)(k) in The Income Tax Act, 2025

(k)any sum which is received or receivable in cash or kind, when––

(i)a capital asset other than land or goodwill or financial instrument, is demolished, destroyed, discarded or transferred; and

(ii)the whole of the expenditure on it has been allowed as a deduction under section 35AD of the Income-tax Act, 1961 or section 46 of this Act.