Section 2(1B)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 1] [Section 2(1B)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1B)(iii) in The Income Tax Act, 1961

(iii)shareholders holding not less than three-fourths in value of the shares in the amalgamating company or companies (other than shares already held therein immediately before the amalgamation by, or by a nominee for, the amalgamated company or its subsidiary) become shareholders of the amalgamated company by virtue of the amalgamation,

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Union of India - Subsection

Section 2(1B)(iii) in The Income Tax Act, 1961