Section 116(12)(iii) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 116(12)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(12)(iii) in The Income Tax Act, 2025

(iii)the private company or unlisted public company,as the case may be, which is deemed to be the loss of the successor entity, being—

(a)the amalgamated company; or

(b)the successor company; or

(c)the successor limited liability partnership,as the case may be, shall be carried forward for not more than eight tax years immediately succeeding the tax year for which such loss was first computed for the original predecessor entity.

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Union of India - Subsection

Section 116(12)(iii) in The Income Tax Act, 2025