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[Cites 0, Cited by 0] [Section 233] [Entire Act]

Union of India - Subsection

Section 233(3) in The Income Tax Act, 2025

(3)Where the amalgamating companies are tonnage tax companies, the provisions of this Part shall, as far as may be, apply to the amalgamated company for such period as the option for tonnage tax scheme which has the longest unexpired period continues to be in force.