Section 3(2)(b) in The Taxation Laws (Amendment) Act, 2003

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Union of India - Subsection

Section 3(2)(b) in The Taxation Laws (Amendment) Act, 2003

(b)it is not formed by the splitting up, or the reconstruction, of a business already in existence: Provided that this condition shall not apply in respect of any undertaking which is formed as a result of the re- establishment, reconstruction or revival by the assessee of the business of any such undertaking as is referred to in section 33B, in the circumstances and within the period specified in that section;

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Union of India - Subsection

Section 3(2)(b) in The Taxation Laws (Amendment) Act, 2003