Section 70(1)(d) in The Income Tax Act, 2025

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Union of India - Subsection

Section 70(1)(d) in The Income Tax Act, 2025

(d)of a capital asset, not being stock-in-trade, by a subsidiary company to the holding company, if––

(i)the whole of the share capital of the subsidiary company is held by the holding company; and

(ii)the holding company is an Indian company;