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[Cites 0, Cited by 0] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(6) in The Income Tax Act, 2025

(6)Where in the case of a start-up, any machinery or plant or any part thereof previously used for any purpose is transferred to a new business and the total value of the machinery or plant or part so transferred does not exceed 20% of the total value of the machinery or plant used in the business, then, for the purposes of sub-section (3)(b), the condition specified therein shall be deemed to have been complied with.