(12)For any amalgamation referred to in sub-section (1) or reorganisation of business referred to in sub-section (8) or (10) effected on or after the 1st April, 2025, any loss forming part of the accumulated loss of the predecessor entity, being—(i)the amalgamating company; or(ii)the firm or proprietary concern; or(iii)the private company or unlisted public company,as the case may be, which is deemed to be the loss of the successor entity, being—(a)the amalgamated company; or(b)the successor company; or(c)the successor limited liability partnership,as the case may be, shall be carried forward for not more than eight tax years immediately succeeding the tax year for which such loss was first computed for the original predecessor entity.
