(5)[ Where any undertaking being the Unit which is entitled to the deduction under this section is transferred, before the expiry of the period specified in this section, to another undertaking, being the Unit in a scheme of amalgamation or demerger,-(a)no deduction shall be admissible under this section to the amalgamating or the demerged Unit, being the company for the previous year in which the amalgamation or the demerger takes place; and(b)the provisions of this section shall, as they would have applied to the amalgamating or the demerged Unit, being the company as if the amalgamation or demerger had not taken place.
