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[Cites 0, Cited by 8] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in Finance Act, 1999

(3)In a case where any of the conditions laid down in sub-section (2) are not complied with, the set off of loss or allowance of depreciation made in any previous year in the hands of the amalgamated company shall be deemed to be the income of the amalgamated company chargeable to tax for the year in which such conditions are not compiled with.