Section 116(4)(b) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 116(4)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(4)(b) in The Income Tax Act, 2025

(b)the amalgamated company—

(i)holds continuously for a minimum of five years from the date of amalgamation at least three-fourths of the book value of fixed assets of the amalgamating company acquired in a scheme of amalgamation;

(ii)continues the business of the amalgamating company for a minimum of five years from the date of amalgamation;

(iii)fulfils such other conditions as may be prescribed to ensure the revival of the business of the amalgamating company or to ensure that the amalgamation is for genuine business purpose.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 116(4)(b) in The Income Tax Act, 2025