Section 49 — Cost with reference to certain modes of acquisition.

Cost with reference to certain modes of acquisition.—5[(1)] Where the capital asset became the property of the assessee— (i) on any distribution of assets on the total or partial partition of a Hindu undivided family; (ii) under a gift or will; (iii) (a) by succession, inheritance or devolution, or 6[(b) on any distribution of assets on the dissolution of a firm, body of individuals, or other association of persons, where such dissolution had taken place at any time before the 1st day of April, 1987, or] (c) on any distribution of assets on the liquidation of a company, or (d) under a transfer to a revocable or an irrevocable trust, or (e) under any such transfer as is referred to in clause (iv) 7[or clause (v)] 8[or clause (vi)] 9[or clause (via)] 10[or clause (viaa) or clause (viab) or clause (vib) 11[or clause (vic)] or clause (vica) or clause (vicb) or clause (vicc)] 12[or clause (xiii) or clause (xiiib) or clause (xiv) of section 47]; 13[(iv) such assessee being a Hindu undivided family, by the mode referred to in sub-section (2) of section 64 at any time after the 31st day of December, 1969,]

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