Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] Union of India - Subsection Section 47(vica) in The Income Tax Act, 1961 (vica)any transfer in a business reorganisation, of a capital asset by the predecessor co-operative bank to the successor co-operative bank [or to the converted banking company];
