Section 35A(7)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(7)(ii) in The Income Tax Act, 1961

(ii)the provisions of this section shall, as far as may be, apply to the resulting company as they would have applied to the demerged company, if the latter had not sold or otherwise transferred the rights.]

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Union of India - Subsection

Section 35A(7)(ii) in The Income Tax Act, 1961