Income Tax Department

Ministry of Finance, Government of India

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What type of capital asset is qualified for Section 54G exemption?

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FAQs on Exemption available from Capital gains

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​The exemption is available if a capital asset, such as plant, machinery, land, or building, or any right in land or building used for the purpose of an industrial undertaking situated in an urban area, is transferred as part of the shifting of the industrial undertaking to any area other than an urban area. ​