Section 70(1)(f) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 70(1)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(1)(f) in The Income Tax Act, 2025

(f)by a shareholder, in a scheme of amalgamation, of a capital asset being a share or shares held by him in the amalgamating company, if—

(i)the transfer is made in consideration of allotment to him of any share or shares in the amalgamated company except when the shareholder itself is the amalgamated company; and

(ii)the amalgamated company is an Indian company;

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Union of India - Subsection

Section 70(1)(f) in The Income Tax Act, 2025