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 54GB(1)] [Section 54GB] [Entire Act] Union of India - Subsection Section 54GB(1)(iii) in The Income Tax Act, 1961 (iii)the company has, within one year from the date of subscription in equity shares by the assessee, utilised this amount for purchase of new asset,