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[Cites 0, Cited by 541] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(33) in The Income Tax Act, 1961

(33)any income arising from the transfer of a capital asset, being a unit of the Unit Scheme, 1964 referred to in Schedule I to the Unit Trust of India (Transfer of Undertaking and Repeal) Act, 2002 (58 of 2002) and where the transfer of such asset takes place on or after the 1st day of April, 2002;