Report No. 12
228. Exclusion of capital gains.-
Any income chargeable under the head "Capital shall not be taken into account for any of the purposes of sections 215 to 227. [All other sections embodying any part of section 18A]; and the expressions "total income" and "total world income" occurring in any of those sections shall accordingly be construed as not including such income.
[Section 18A(12)]
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