86 : Notification: 86 Date of Issue: 13/08/2008

NOTIFICATION

INCOME-TAX ACT

Section 48, Explanation (v) of the Income-tax Act, 1961 - Capital gains - Computation of - Notified Cost Inflation Index for financial year 2008-09

NOTIFICATION NO. 86/2008 [F. NO. 142/8/2008-TPL], DATED 13-8-2008

In exercise of the powers conferred by clause (v) of the Explanation to section 48 of the Income-tax Act, 1961 (43 of 1961), the Central Government, having regard to seventy-five per cent of the average rise in the Consumer Price Index for the financial year commencing from the 1st day of April, 2007 and ending on the 31st day of March, 2008 for the urban non-manual employees, hereby specifies the Cost Inflation Index for the financial year commencing from the 1st day of April, 2008 and ending on the 31st day of March, 2009 and for that purpose further makes the following amendment in the notification of the Government of India in the Ministry of Finance (Department of Revenue), Central Board of Direct Taxes number S.O. 709(E), dated the 20th August, 1998, namely:—

In the said notification, in the Table, after serial number 27 and the entries relating thereto, the following serial number and entries shall be inserted, namely :—

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