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[Cites 0, Cited by 2] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2AA) in The Income Tax Act, 1961

(2AA)Where the capital gain arises from the transfer of specified security or sweat equity shares referred to in sub-clause (vi) of clause (2) of section 17, the cost of acquisition of such security or shares shall be the fair market value which has been taken into account for the purposes of the said sub-clause.