Section 117(1)(a) in The Income Tax Act, 2025

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Union of India - Subsection

Section 117(1)(a) in The Income Tax Act, 2025

(a)one or more banking company with—

(i)any other banking institution under a scheme sanctioned and brought into force by the Central Government under section 45(7) of the Banking Regulation Act, 1949; or

(ii)any other banking institution or a company following a strategic disinvestment, wherein the amalgamation occurs within five years from the end of the tax year during which such disinvestment is carried out; or

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Union of India - Subsection

Section 117(1)(a) in The Income Tax Act, 2025