Section 117(2)(iii) in The Income Tax Act, 2025

[Cites 0, Cited by 0] [Section 117(2)] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(2)(iii) in The Income Tax Act, 2025

(iii)the amalgamating Government company or companies,as the case may be, which is deemed to be the loss of the successor entity, being—

(a)the banking institution or company; or

(b)the amalgamated corresponding new bank or banks; or

(c)the amalgamated Government company or companies,as the case may be, shall be carried forward in the hands of the successor entity for not more than eight tax years immediately succeeding the tax year for which such loss was first computed for original predecessor entity.

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Union of India - Subsection

Section 117(2)(iii) in The Income Tax Act, 2025