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

[Cites 0, Cited by 0] [Section 44DB(5)] [Section 44DB] [Entire Act]

Union of India - Subsection

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

(f)"demerger" means the transfer by a demerged co-operative bank of one or more of its undertakings to any resulting co-operative bank, in such manner that—

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Union of India - Subsection

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