Section 72A(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 72A(2)(a) in The Income Tax Act, 1961

(a)the amalgamating company—

(i)has been engaged in the business, in which the accumulated loss occurred or depreciation remains unabsorbed, for three or more years;

(ii)has held continuously as on the date of the amalgamation at least three-fourths of the book value of fixed assets held by it two years prior to the date of amalgamation;

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Union of India - Subsection

Section 72A(2)(a) in The Income Tax Act, 1961