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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

Union of India - Subsection

Section 9C(a) in Income Tax Rules, 1962

(a)the amalgamated company, owning an industrial undertaking of the amalgamating company by way of amalgamation, shall achieve the level of production of at least fifty per cent of the installed capacity of the said undertaking before the end of four years from the date of amalgamation and continue to maintain the said minimum level of production till the end of five years from the date of amalgamation :