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[Cites 0, Cited by 62] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(xiii) in The Income Tax Act, 1961

(xiii)any transfer of a capital asset or intangible asset by a firm to a company as a result of succession of the firm by a company in the business carried on by the firm, or any transfer of a capital asset to a company in the course of demutualisation or corporatisation of a recognised stock exchange in India as a result of which an association of persons or body of individuals is succeeded by such company :