Section 32A(6)(a) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 32A(6)] [Section 32A] [Entire Act]

Union of India - Subsection

Section 32A(6)(a) in The Income Tax Act, 1961

(a)the amalgamated company shall continue to fulfill the conditions mentioned in sub-section (4) in respect of the reserve created by the amalgamating company and in respect of the period within which such ship, aircraft, machinery or plant shall not be sold or otherwise transferred and in default of any of these conditions, the provisions of sub-section (4-A) of section 155 shall apply to the amalgamated company as they would have applied to the amalgamating company had it committed the default; and

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Union of India - Subsection

Section 32A(6)(a) in The Income Tax Act, 1961