Section 70(1)(c) in The Income Tax Act, 2025

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Union of India - Subsection

Section 70(1)(c) in The Income Tax Act, 2025

(c)of a capital asset, not being stock-in-trade, by a company to its subsidiary company, if—

(i)the parent company or its nominees hold the whole of the share capital of the subsidiary company; and

(ii)the subsidiary company is an Indian company;