(8)If an undertaking of Indian company entitled for deduction under sub-section (1) is transferred before five years specified in the said sub-section, in a scheme of demerger to another company, then—(a)no deduction under sub-section (1) shall be allowed to the demerged company for the tax year in which demerger takes place; and(b)all provisions of this section shall continue to apply to the resulting company as they would have applied to the demerged company, as if the demerger had not taken place.
