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[Cites 0, Cited by 2] [Section 9B] [Entire Act]

Union of India - Subsection

Section 9B(1) in The Income Tax Act, 1961

(1)Where a specified person receives during the previous year any capital asset or stock in trade or both from a specified entity in connection with the dissolution or reconstitution of such specified entity, then the specified entity shall be deemed to have transferred such capital asset or stock in trade or both, as the case may be, to the specified person in the year in which such capital asset or stock in trade or both are received by the specified person.