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[Cites 0, Cited by 0] [Section 212(4)] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(4)(b) in The Companies Act, 1956

(b)the shares were acquired from that body corporate or a subsidiary of it, and for the purpose of determining whether any profits or losses are to be treated as profits or losses for the said period, the profit or loss for any financial year of the subsidiary may, if it is not practicable to apportion it with reasonable accuracy by reference to the facts, be treated as accruing from day-to-day during that year and be apportioned accordingly.