Section 115F — Capital gains on transfer of foreign exchange assets not to be charged in certain cases.

Capital gains on transfer of foreign exchange assets not to be charged in certain cases.— (1) Where, in the case of an assessee being a non-resident Indian, any long-term capital gains arise from the transfer of a foreign exchange asset (the asset so transferred being hereafter in this section referred to as the original asset), and the assessee has, within a period of six months after the date of such transfer, invested 3*** the whole or any part of the net consideration in any specified asset 4***, or in any savings certificates referred to in clause (4B) of section 10 (such specified asset 5***, or such savings certificates being hereafter in this section referred to as the new asset), the capital gain shall be dealt with in accordance with the following provisions of this section, that is to say,— (a) if the cost of the new asset is not less than the net consideration in respect of the original asset, the whole of such capital gain shall not be charged under section 45;

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