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What is the maximum amount of exemption allowed under section 54EE?
Subject
FAQs on Exemption available from Capital gains
etds-answer
The amount of exemption will be the lower of the following:
• Amount of long-term capital gains;
• Amount invested in specified assets; or
• Rs. 50,00,000
Investment in long-term specified assets during the financial year in which the original asset is transferred and in the subsequent financial year should not exceed Rs. 50 lakh.
• Amount of long-term capital gains;
• Amount invested in specified assets; or
• Rs. 50,00,000
Investment in long-term specified assets during the financial year in which the original asset is transferred and in the subsequent financial year should not exceed Rs. 50 lakh.