Section 2(19AA)(c) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 2(19AA)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(19AA)(c) in The Income Tax Act, 1961

(c)in cases, other than those referred to in clause (a) or clause (b), so much of the amounts of general or multipurpose borrowings, if any, of the demerged company as stand in the same proportion which the value of the assets transferred in a demerger bears to the total value of the assets of such demerged company immediately before the demerger.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(19AA)(c) in The Income Tax Act, 1961