Section 44DB(5)(iii) in The Income Tax Act, 1961

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Union of India - Subsection

Section 44DB(5)(iii) in The Income Tax Act, 1961

(iii)the resulting co-operative bank issues, in consideration of the transfer, its membership to the members of the demerged co-operative bank on a proportionate basis;

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Union of India - Subsection

Section 44DB(5)(iii) in The Income Tax Act, 1961