Section 2(35)(g) in The Income Tax Act, 2025

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Union of India - Subsection

Section 2(35)(g) in The Income Tax Act, 2025

(g)the demerger is as per the conditions, if any, notified under section 116(7) by the Central Government, where,––

(i)"undertaking" shall include any part of an undertaking, or a unit or division of an undertaking or a business activity taken as a whole, but does not include individual assets or liabilities or any combination thereof not constituting a business activity;

(ii)"liabilities relatable to the undertaking", referred to in sub-clause (b), shall include—

(A)the liabilities which arise out of the activities or operations of the undertaking;

(B)the specific loans or borrowings (including debentures) raised, incurred and utilised solely for the activities or operations of the undertaking; and

(C)the amount "N", being the amount of general or multipurpose borrowings of the undertaking, as computed below, in cases other than those referred to in item (A) or (B),––N = K x (L/M)where,K = the amount of general or multipurpose borrowings of the demerged company;L = the value of the assets transferred in a demerger; andM = the total value of the assets of such demerged company immediately before the demerger;

(iii)any change in the value of assets consequent to their revaluation shall be ignored for determining the value of the property referred to in sub- clause (c);

(iv)the splitting up or the reconstruction of any authority or a body constituted or established under a Central Act or State Act or Provincial Act, or a local authority or a public sector company, into separate authorities or bodies or local authorities or companies, as the case may be, shall be deemed to be a demerger if it fulfils such conditions as the Central Government may, by notification, specify;

(v)the reconstruction or splitting up of a company, which ceased to be a public sector company as a result of transfer of its shares by the Central Government, into separate companies, shall be deemed to be a demerger, if it has been made to give effect to any condition attached to the said transfer of shares and also fulfils such other conditions as the Central Government may, by notification, specify;

(vi)the reconstruction or splitting up of a public sector company into separate companies shall be deemed to be a demerger, if it has been made to transfer any asset of the demerged company to the resulting company and the resulting company—

(A)is a public sector company on the appointed day indicated in such scheme approved by the Central Government or any other body authorised under the Companies Act, 2013 or any other applicable law governing such public sector companies; and

(B)fulfils such other conditions as the Central Government may, by notification, specify in this behalf;

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Union of India - Subsection

Section 2(35)(g) in The Income Tax Act, 2025