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[Cites 0, Cited by 0] [Section 116(13)] [Section 116] [Entire Act]

Union of India - Subsection

Section 116(13)(c) in The Income Tax Act, 2025

(c)"original predecessor entity" means predecessor entity in respect of the first amalgamation for sub-section (1) or first reorganisation of business for sub-sections (8) and (10), as the case may be;