Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 19] [Entire Act] Union of India - Subsection Section 19(i) in Finance Act, 1999 (i)no deduction shall be admissible under sub-section (1) in the case of the demerged company for the previous year in which the demerger takes place; and
