Section 72AB(2)(a) in The Income Tax Act, 1961

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Union of India - Subsection

Section 72AB(2)(a) in The Income Tax Act, 1961

(a)the predecessor co-operative bank-

(i)has been engaged in the business of banking for three or more years; and

(ii)has held at least three-fourths of the book value of fixed assets as on the date of the business reorganisation, continuously for two years prior to the date of business reorganisation;

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Union of India - Subsection

Section 72AB(2)(a) in The Income Tax Act, 1961