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[Cites 0, Cited by 0] [Section 2(35)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(35)(c) in The Income Tax Act, 2025

(c)the property and the liabilities of the undertaking or undertakings being transferred by the demerged company are transferred at values appearing in its books of account immediately before the demerger, except in compliance to the Indian Accounting Standards specified in Annexure to the Companies (Indian Accounting Standards) Rules, 2015 made under the Companies Act, 2013;