Section 35A(6)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 35A(6)] [Section 35A] [Entire Act]

Union of India - Subsection

Section 35A(6)(ii) in The Income Tax Act, 1961

(ii)the provisions of this section shall, as far as may be, apply to the amalgamated company as they would have applied to the amalgamating company if the latter had not so sold or otherwise transferred the rights. ]

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Union of India - Subsection

Section 35A(6)(ii) in The Income Tax Act, 1961