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[Cites 0, Cited by 2] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2C) in The Income Tax Act, 1961

(2C)The cost of acquisition of the shares in the resulting company shall be the amount which bears to the cost of acquisition of shares held by the assessee in the demerged company the same proportion as the net book value of the assets transferred in a demerger bears to the net worth of the demerged company immediately before such demerger.