Section 38(6)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 38(6)] [Section 38] [Entire Act]

(b)"successor in business" means––

(i)the amalgamated company, where there has been an amalgamation;

(ii)the resulting company, where there has been a demerger;

(iii)where the assessee is succeeded by any other person in that business or profession, that other person;

(iv)where a firm carrying on a business or profession is succeeded by another firm, that other firm.

Legal Document View