Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 41] [Section 47] [Entire Act] Union of India - Subsection Section 47(v) in The Income Tax Act, 1961 (v)any transfer of a capital asset by a subsidiary company to the holding company, if—
