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[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(a) in The Income Tax Act, 2025

(a)the predecessor co-operative bank—
(i)has been engaged in the business of banking for three or more years; and
(ii)has held at least three-fourths of the book value of fixed assets as on the date of the business reorganisation, continuously for two years before the date of business reorganisation;