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incometax act 1995
section 45 of it act
[
Section 45(5)(b)
] [
Section 45(5)
] [
Section 45
] [
Complete Act
]
Central Government Act
Section 45(5)(b)(i) in The Income- Tax Act, 1995
(i) in relation to the amount referred to in clause (b), the cost of acquisition and the cost of improvement shall be taken to be nil;