Section 34(3)(iii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(iii) in The Income Tax Act, 1961

(iii)where the sale or transfer of the ship, machinery or plant is made in connection with the amalgamation or succession, referred to in sub-section (3) or sub-section (4) of section 33.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 34(3)(iii) in The Income Tax Act, 1961