Section 79(2)(b) in The Income Tax Act, 1961

[Cites 0, Cited by 8] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(b) in The Income Tax Act, 1961

(b)to any change in the shareholding of an Indian company which is a subsidiary of a foreign company as a result of amalgamation or demerger of a foreign company subject to the condition that fifty-one per cent shareholders of amalgamating or demerged foreign company continue to be the shareholders of the amalgamated or the resulting foreign company;

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Union of India - Subsection

Section 79(2)(b) in The Income Tax Act, 1961