Section 42(2)(ii) in The Income Tax Act, 1961

[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(2)(ii) in The Income Tax Act, 1961

(ii)shall, as far as may be, apply to the amalgamated or the resulting company as they would have applied to the amalgamating or the demerged company if the latter had not transferred the business or interest in the business.]

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Union of India - Subsection

Section 42(2)(ii) in The Income Tax Act, 1961