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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(4) in The Income Tax Act, 2025

(4)Every assessee, in the case of a slump sale, shall furnish in the prescribed form a report of an accountant, before the specified date referred to in section 63, and the report shall––
(a)include the computation of the net worth of the undertaking or division; and
(b)certify that the net worth has been correctly arrived at as per the provisions of this section.