Section 38(2)(iii) in Finance Act, 1999

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Union of India - Subsection

Section 38(2)(iii) in Finance Act, 1999

(iii)fulfils such other conditions as may be prescribed to ensure the revival of the business of the amalgamating company or to ensure that the amalgamation is for genuine business purpose.

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Union of India - Subsection

Section 38(2)(iii) in Finance Act, 1999