Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act] Union of India - Subsection Section 70(1)(j) in The Income Tax Act, 2025 (j)in a demerger, of a capital asset by the demerged company to the resulting company, if the resulting company is an Indian company;