Section 35D(5A)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 35D(5A)] [Section 35D] [Entire Act]

Union of India - Subsection

Section 35D(5A)(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 demerger had not taken place.

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Union of India - Subsection

Section 35D(5A)(ii) in The Income Tax Act, 1961