Section 41(2)(c) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(c) in The Income Tax Act, 2025

(c)amalgamating company to the amalgamated company being an Indian company,then the actual cost of the block of assets, irrespective of anything contained in section 39, in the hands of transferee company or amalgamated company, as the case may be, shall be the same as written down value of the block of assets as in the case of the transferor company or the amalgamating company in the immediately preceding tax year as reduced by depreciation actually allowed in respect of that block of asset in relation to that tax year.

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Union of India - Subsection

Section 41(2)(c) in The Income Tax Act, 2025