Section 38(4)(b) in Finance Act, 1999

[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(4)(b) in Finance Act, 1999

(b)where such loss or unabsorbed depreciation is not directly relatable to the undertakings transferred to the resulting company, be apportioned between the demerged company and the resulting company in the same proportion in which the assets of the undertakings have been retained by the demerged company and transferred to the resulting company, and be allowed to be carried forward and set off in the hands of the demerged company or the resulting company, as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 38(4)(b) in Finance Act, 1999