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[Cites 0, Cited by 0] [Section 90(6)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(6)(e) in The Income Tax Act, 2025

(e)any financial asset purchased by any person in whose favour the right to subscribe to such asset has been renounced, means the total amount of the purchase price paid by him to the person renouncing such right and the amount paid by him to the company or institution, for acquiring such financial asset.