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[Cites 0, Cited by 0] [Section 116(4)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(4)(a) in The Income Tax Act, 2025

(a)the amalgamating company—
(i)has been engaged in the business, in which the accumulated loss occurred or depreciation remains unabsorbed, for three or more years;
(ii)has held continuously as on the date of the amalgamation, at least three-fourths of the book value of fixed assets held by it two years preceding the date of amalgamation;