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[Cites 0, Cited by 0] [Section 118(7)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(7)(a) in The Income Tax Act, 2025

(a)"accumulated loss" means so much of the loss of amalgamating co-operative bank or demerged co-operative bank as referred to in section 112 in the hands of predecessor co-operative bank, which such predecessor co-operative bank would have been entitled to carry forward and set off under the said section, as if the business reorganisation had not taken place;