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[Cites 0, Cited by 0] [Section 118(7)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(7)(c) in The Income Tax Act, 2025

(c)"unabsorbed depreciation" means so much of the allowance for depreciation in the hands of amalgamating co-operative bank or demerged co-operative bank, which remains to be allowed and which would have been allowed to such banks, if the business reorganisation had not taken place.