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Union of India - Section

Section 24 in Finance Act, 1999

24. Amendment of section 41.

- In section 41 of the Income-tax Act, in sub-section (1), in Explanation 2, after clause
(iii), the following clause shall be inserted with effect from the 1st day of April, 2000, namely:-
"(iv) where there has been a demerger, the resulting company.".